Madras High Court
Ramar @ Kolar vs The Inspector Of Police on 4 November, 2024
Author: N.Anand Venkatesh
Bench: N.Anand Venkatesh
BEFORE THE MADURAI BENCH OF MADRAS HIGH COURT
DATED : 04.11.2024
CORAM
THE HONOURABLE MR.JUSTICE N.ANAND VENKATESH
Crl.O.P(MD)No.18939 of 2024
Ramar @ Kolar ... Petitioner
Vs
The Inspector of Police,
Pamban Police Station,
Pamban, Rameshwaram,
Ramanathapuram District. ... Respondent
PRAYER: Criminal Original petition has been filed under Sections 439 (1)
(B) of the Code of Criminal Procedure, to modify the condition No.(i)
imposed to the petitioner in Crl.M.P.No.150 of 2024 dated 11.01.2024 on
the file of the Principal Sessions Court, Ramanathapuram.
For Petitioner : Mr..K. M.Karunakaran
For Respondent :Mr.A.Albert James
Government Advocate (Crl.Side)
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ORDER
This Criminal Original Petition has been filed seeking for
modification of one of the condition that was imposed by the Court below,
where, the Court below insisted for one blood surety apart from one normal
surety.
2.According to the petitioner, he is not in a position to get a blood
surety in this case and in view of the same, the petitioner is not able to
comply with the condition imposed by the Court below and as a result, the
incarceration of the petitioner continues.
3.Heard the learned Counsel for the petitioner and the learned
Government Advocate (Crl.Side) appearing for the respondent police.
4.Taking into consideration of the facts and circumstances of the case
and also the manner, in which, the offence had taken place in this case and
also considering the fact that there are no previous antecedent against the
petitioner, the first condition imposed by the Court below is modified as
follows:
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(i)The petitioner is ordered to be enlarged on bail on
executing a bond for a sum of Rs.10,000/- (Rupees ten thousand
only) with two sureties, each for a like sum to the satisfaction of
the learned District Munsif Cum Judicial Magistrate,
Rameswaram.
5.The other conditions imposed by the Court below shall stand as it
is.
6.This Criminal Original Petition is disposed of, with the above
modification.
04.11.2024
LR
Note:Issue order copy on 04.11.2024
To
1.The Inspector of Police,
Pamban Police Station,
Pamban, Rameshwaram,
Ramanathapuram District.
2.The Additional Public Prosecutor,
Madurai Bench of Madras High Court,
Madurai.
https://www.mhc.tn.gov.in/judis
https://www.mhc.tn.gov.in/judis
N.ANAND VENKATESH, J.
LR Copy to The Principal Sessions Court, Ramanathapuram.
Crl.O.P(MD)No.18939 of 202404.11.2024 https://www.mhc.tn.gov.in/judis