U PALANIAPPAN Vs. SUB INSPECTOR OF POLICE

JUDGEMENT

(1.) Heard learned Counsel for the parties.

(2.) Leave granted.

(3.) On the facts and circumstances of this case, the condition imposed by the High Court while granting anticipatory bail that the first Appellant should deposit Rs. 10 lakhs and the second Appellant should deposit Rs. 5 lakhs before getting the benefit of anticipatory bail, in our opinion, is onerous. Hence, in modification of the said order while affirming the grant of anticipatory bail, we direct the Appellants to furnish a self-bond of Rs. 50,000 each and one surety for the like sum each to the satisfaction of the Court or the arresting authority as the case may be.