P. Sam Koshy, J
1. The applicants have filed this application for grant of anticipatory bail as they are apprehending their arrest in connection with Crime No.408 of
2013 registered at Police Station Sarkanda, Distt. Bilaspur, for the offence punishable under Sections 420,467,468,120-B/34 IPC.
2. As per case of the prosecution, the present applicants have connived with the main accused Dani Ram Sahu in selling the property in dispute to one
Sushila Sahu.
3. Learned counsel appearing for the applicants submits that the present applicants are all sisters of the main accused Dani Ram Sahu who has
already been granted bail by this court in MCRC No.3553 of 2014 on 22.07.2014. There is no allegations whatsoever of any act or overt act on the
part of the present applicants in the commission of the alleged offence. Therefore the applicants be released on bail.
4. The State Counsel opposes the bail application, however they were not in a position to clearly spell out the actual transaction, the act or any overt
act on the part of the present applicants
5. Given the aforesaid facts and circumstances of the case, this court is of the opinion that a strong case is made out for grant of anticipatory bail.
Accordingly, the application is allowed. It is directed that in the event of arrest, the applicants shall be released on bail on each of them furnishing a
bond in the sum of Rs.25,000/- with one surety for the like sum to the satisfaction of the officer arresting them and they shall abide by all the following
terms and conditions:
1. That, the accused/applicants shall make themselves available for interrogation before the concerned Investigating Officer as and when required;
2. The accused/applicants shall not, directly or indirectly, make any inducement, threat or promise to any person acquainted with the facts of the case
so as to dissuade them from disclosing such facts to the Court or to any police officer;
3. The accused/applicants shall not act, in any manner, which will be prejudicial to fair and expeditious trial; and
4. The applicants shall appear before the trial Court on each and every date given to them by the said Court till disposal of the trial.
6. Certified copy, as per rules.