PRAVEENA H.K. Vs. STATE BY STATION HOUSE OFFICER

JUDGEMENT

(1.) THIS is a petition filed by the petitioner under Section 439 of Criminal Procedure Code, 1973 seeking his release on bail of the offences punishable under Section 395 of Indian Penal Code, 1860 registered in Crime No. 209 of 2013 of Aldur Police Station and subsequently registered in Balur Police Station in Crime No. 34 of 2013 for the offence under Section 395 of IPC. The brief facts as averred in the petition are that:

(2.) HEARD the learned Counsel appearing for the petitioner -accused 1 and also the learned Government Pleader for the respondent -State.

(3.) IT is the apprehension of the prosecution that there are other cases pending against this petitioner and if released on bail he may tamper the prosecution witnesses and he may abscond. For this apprehension of the prosecutor, stringent conditions may be imposed to secure the presence of the present petitioner for the trial of the other cases and the petition can be considered which will safeguard the interest of the prosecution.