UMAR FAROOK Vs. STATE

JUDGEMENT

(1.) This petition is filed by the petitioner/Accused No. 3 under Sec. 439(1)(b) of Cr.P.C. for relaxation of the condition regarding furnishing two local solvent sureties of Rs.25,000.00 for admitting the petitioner on bail.

(2.) Learned counsel for the petitioner would contend that though the bail petition was allowed long back i.e., four months back, still he is languishing in jail because he is unable to obtain any solvent sureties from local place i.e., from Sulya as the Court was situated there.

(3.) Having heard the arguments and perusing the records, it is evident that the petitioner was said to have committed offences punishable under Ss. 379 and 511 of IPC . However, the learned magistrate has granted bail as per the order dtd. 23/6/2022 by passing following order: