Kalarani vs State on 24 May, 2017

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Madras High Court

Kalarani vs State on 24 May, 2017

Bench: S.Vimala

        

 

IN THE HIGH COURT OF JUDICATURE AT MADRAS 
DATED: 24.05.2017
CORAM:

THE HONOURABLE DR.JUSTICE S.VIMALA  

CRL.O.P.No.10002 of 2017
Kalarani								.. Petitioner
         Vs.
State, through
Inspector of Police,
District Crime Branch,
Cuddalore							          .. Respondent  

	Criminal Original Petition filed under Section 482 Cr.P.C. praying to modify the existing condition imposed by the vacation Sessions Judge, Cuddalore in Crl.M.P.No.227 of 2017 dated 12.05.2017 regarding that the petitioner shall report before the District Munsif cum Judicial Magistrate, Kattumannarkoil at 10.30 a.m., so that the petitioner shall be directed to report at any one of the police station at Chennai.

		For Petitioner  	: 	Mr.Veera Associates
	    	For Respondent  	: 	Mr.M.Mohamed Riyaz
	                        			Government Advocate,(Crl. Side)
*****

 O R D E R

The petitioner was granted bail by the Principal Sessions Judge, Cuddalore by the order dated 12.5.2017 and while granting bail, condition has been imposed directing the petitioner to sign before the District Munsif-cum-Judicial Magistrate, Kattumannarkoil daily at 10.30 a.m., until further orders.

2. The petitioner has sought for modification of the order passed in Crl.M.P.No.227 of 2017 before the Vacation Sessions Judge/Principal Sessions Judge, Cuddalore, who, vide order dated 19.5.2017 declined to modify the existing condition.

3. It is stated that the petitioner is working as a Staff Nurse, Chennai and therefore as she was not able to obtain leave from the hospital, she was unable to surrender before the concerned Magistrate and it is not a case of wilful disobedience of the condition imposed by the Court below.

4. Considering the difficulties expressed by the petitioner, the petitioner is permitted to surrender before the Court concerned on or before 30.05.2017, failing which, the bail already granted shall remain cancelled. Consequent to her surrender and coming out on bail, the petitioner shall sign before the Metropolitan Magistrate No.1, Chennai on every Monday at 5 p.m., for a period of one month.

5. With the above modification, this petition is disposed of.

24.05.2017 msr Index :Yes/No To

1. Inspector of Police, District Crime Branch, Cuddalore

2.The Public Prosecutor, High Court of Madras, Chennai.

DR.S.VIMALA ,J.

msr CRL.O.P.No.10002 of 2017 24.05.2017 http://www.judis.nic.in

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