NAZIYA Vs. STATE OF CHHATTISGARH

JUDGEMENT

(1.) Heard. 1. Since common facts and grounds are involved in these cases, they are being heard and decided by this common order.

(2.) The brief facts of these cases are that the petitioners were got arrested pursuant to Crime No.125/2016, under Sec. 420, 34 of IPC, sec. 5 and 6 of the Prize Chits and Money Circulation Scheme (Banning) Act, 1978 and sec. 4 and 10 of the Chhattisgarh Protection of Depositors interest Act; Crime No.301/2015 under Sec. 420, 34 of IPC, sec. 5 and 6 of the Prize Chits and Money Circulation Scheme (Banning) Act, 1978 and sec. 4 and 10 of the Chhattisgarh Protection of Depositors interest Act and Crime No.366/2019 under Sec. 420, 34 of IPC, sec. 3, 4 and 6 of the Prize Chits and Money Circulation Scheme (Banning) Act, 1978 and sec. 10 of the Chhattisgarh Protection of Depositors interest Act.

(3.) Learned counsel for the petitioners submits that condition of the bail wherein two sureties of Rs.50.00 lacs and personal bond of Rs.50.00 lacs has been ordered is too stringent which would amount to cancellation of the bail itself. He would further submit that the applicants are ready and willing to submit the details of the immovable property within a period of two months after their release. It is submitted that since the applicants are lodged in jail the said condition cannot be fulfilled, therefore condition so imposed of Rs.50.00 lacs may be diluted along with the fact that after their release the applicants may be allowed to furnish the property detail as directed by the order of the learned special court.