LAWS(P&H)-1996-2-183

SITA RAM Vs. STATE, U T , CHAHDIGARH

Decided On February 16, 1996
SITA RAM Appellant
V/S
State, U T , Chahdigarh Respondents

JUDGEMENT

(1.) MR . Gill submits at the bar that the accused are of criminal nature and they have even threatened the complainant that they will do away with his life once the bail is made regular. I had the advantage to go through the case and found that the case is registered under Sections 147/148/149/323/341/452/506 of the Indian Penal Code and none of these offences is a serious offence where the impression drawn by the complainant can be taken to the fore. Such things in criminal litigation takes place and unless there is any severe threat to the life of the complainant it cannot be taken into consideration. However, the police is at liberty to take care of the threats if any made by the accused. In case the accused tamper with the prosecution evidence in any manner the police is at liberty to move for cancellation of the bail at the relevant time before the competent authority. At present the petitioners are granted bail in anticipation in the amount of Rs. 20,000/ - each with one surety and personal recognition bonds each in the like amount to the satisfaction of the Investigating Officer. They shall also be duty bound to cause their appearance before the Investigating Officer as and when called in writing to do so, for the purpose of investigation. Bail granted.