Madras High Court
Babu vs State on 6 March, 2017
Author: S.Baskaran
Bench: S.Baskaran
IN THE HIGH COURT OF JUDICATURE AT MADRAS Dated: 06.03.2017 CORAM : THE HONOURABLE MR. JUSTICE S.BASKARAN Crl.O.P.No.4386 of 2017 --- Babu .. Petitioner/Accused Vs. State rep. By The Inspector of Police Central Crime Branch Chennai (Cr.No.150 of 2015) .. Respondent/complainant Petition filed under Section 439 r/w.482 of Cr.P.C., seeking to modify the bail condition in Crl.M.P.No.5132 of 2016 dated 15.09.2016 passed by learned Judicial Magistrate, Alandur, from executing a bond of Rs.1,00,000/- with two sureties each for the likesum to execute a bond for Rs.10,000/- with two local sureties each to the satisfaction of Judicial Magistrate, Alandur. For Petitioner : Mr.A.Nirmal Kumar For Respondent : Mr.R.Sekar Government Advocate (Criminal Side) ORDER
It is seen from the order passed in Crl.M.P.No.5132 of 2016 that the accused was granted mandatory bail under Section 167(ii) Cr.P.C., on condition that he executing a bond for a sum of Rs.10,000/- with two sureties for the likesum out of which one surety must be close relative and on further condition that he shall deposit a sum of Rs.1,00,000/- as cash security and S.BASKARAN,J.
on further condition that he shall appear before the court on receipt of summons.
2. It is represented by the learned counsel for the petitioner that the petitioner could not comply with the bail conditions imposed in the order dated 15.09.2016 and prayed for modification of the condition in respect of cash deposit of Rs.1,00,000/- as cash security.
3. Considering the facts and circumstances of the case, the condition imposed by order dated 15.09.2016 in respect of cash deposit of Rs.1,00,000/- as security is totally relaxed. However, the petitioner shall comply with the other conditions as imposed by order dated 15.09.2016 in respect of mandatory bail under Section 167(ii) Cr.P.C.
4. This Crl.O.P., is disposed of accordingly.
06.03.2017 nvsri To The Inspector of Police, Central Crime Branch Chennai,(Cr.No.150 of 2015). Crl.O.P.No.4386 of 2017 http://www.judis.nic.in