- (1.) THE present bail application has been filed for enlarging the accused-applicant on bail in Case Crime No. 441 of 2011, under Sections 323, 304, 504 IPC, Police Station Ekdil, District Etawah.
(2.) HEARD the learned counsel for the accused-applicant as well as the learned Additional Government Advocate and perused the record. It is contended that in the first information report, no specific role of beating has been assigned to the present accused applicant who is lady but later on, in the statement of the informant recorded on the same day, she has also been assigned the role of beating by danda has been assigned to her. Looking to the variations in the statement under section 161 CR.P.C. of the informant who happens to be an eye witness regarding role of the accused applicant in the first information report as well as in statement under section 161 CR.P.C. and without going into the merits of this case and considering the entirety of the circumstances as well as the fact that the accused applicant is a woman, I think it expedient that accused-applicant, Sarita Devi, who is involved in the aforesaid case crime, be enlarged on bail on her furnishing a personal bond of Rs.one lakh with two sureties each in the like amount to the satisfaction of the court concerned subject to the following conditions: 1.the applicant will not tamper with the evidence during the trial. 2. the applicant will not pressurize/intimidate the prosecution witness, and 3. the applicant shall not absent himself from appearing in the court on the date fixed without prior permission of the Court.
(3.) SUBJECT to the above observations/directions, this bail application is finally disposed of.;