M.V.MURALIDARAN,J. - (1.) Aggrieved by granting of bail in Criminal Miscellaneous (Bail) Case No.2 of 2018 dated 16.02.2018 on the file of the Special Judge (ND & PS), Bishnupur to the first respondent/accused viz., Arif Khan @ Arif, the State has preferred the present Criminal Revision Petition.
(2.) The wife of the first respondent/accused viz., Talsima Bibi has filed Criminal Miscellaneous (Bail) Case No.2 of 2018 before the Learned Special Court (ND & PS), Bishupur under Section 439 of Cr.P.C. read with Section 37 of ND & PS Act seeking bail with regard to F.I.R. No.94(12)2017 registered under Section 21(C) of ND & PS Act on the file of the Respondent MRG Police Station.
(3.) By order dated 16.02.2018 impugned in this revision, the learned Special Judge granted bail to the accused on condition that he should furnish a P.R. Bond of Rs.50,000/- with two sureties of the like amount with a further condition that he should not hamper the investigation. Assailing the said order, the State has preferred the present revision.;