- (1.)Heard learned counsel for the parties to the lis. After going through the facts and circumstances of the case, we direct that the petitioner be released on bail subject to the following conditions:
a) The petitioner shall not directly or indirectly make any inducement, threat or promise to any person acquainted with the facts or the case so as to dissuade him to disclose such facts to the Court or to any other authority.

b) The petitioner shall remain present before the Court on the dates fixed for hearing of the case. If he wants to remain absent, then he shall take prior permission of the Court and in case of unavoidable circumstances for remaining absent, he shall immediately give intimation to the appropriate Court and also to the investigating agency and request that he may be permitted to be present through the counsel.

c) The petitioner will dispute his identity as the accused in the case.

d) The petitioner shall surrender his passport, if any (if not already surrendered), and in case, he is not a holder of the same, he shall swear to an affidavit to that effect.

e) We reserve liberty to the respondents to make an appropriate application for modification/recalling the order passed by us, if for any reason, the petitioner violates any of the conditions imposed by this Court.

f) The petitioner shall participate in the trial before the Trial Court.

g) The petitioner shall not seek unnecessary adjournments of the trial. We now direct the learned Trial Judge to complete the trial as expeditiously as possible, at any rate, within eight months' time from today since the investigating agency has already filed its charge-sheet on 17th February, 2014.

(2.)In order to facilitate the respondents to make an appropriate application, we intend to keep the matter on board.
(3.)Ordered accordingly.