- (1.) Leave granted.
(2.) Heard counsel for the parties.
(3.) The Appellant, who is an accused in a complaint case under Sections 192, 193, 196, 200, 420, 406, 467, 468and 471 of the Penal Code, was granted anticipatory bail by the High Court by order dated May 06, 2010 in Crl.M.C. No. 12306 of 2010. The bail order was, however, subject to a rather curious condition. The order stipulated that in a partition suit that was pending between the parties, neither the accused nor the informant would use a certain document (a family arrangement-cum-partition deed) as evidence. The relevant portion of the High Court order reads as follows: ...It is made clear that for deciding the partition suit the alleged document, which is subject matter of dispute in the present case, shall not be used by the either party in support of their claim for partition;