- (1.) T.H.B. Chalapathi, J. - After going through the contents of the petition and the FIR and having regard to the facts and circumstances of the case the petitioner is directed to be released on bail in the event of his arrest till the Filing of the challan on his executing a bond in the sum of Rs. 30,000/-with two sureties each in the like amount to the satisfaction of the Investigating Officer and also on further condition that he shall make himself available as and when required by the Investigating Officer for the purpose of interrogation and shall not tamper with the evidence and shall not give any threat promise or inducement to any of the witnesses.;