UBAIDULLA Vs. STATE OF KERALA

JUDGEMENT

(1.) The petitioner is the accused in the following cases;

(2.) This Crl.M.C is filed aggrieved by condition Nos. 1 and 2 in Annexure I order of the Judicial First Class Magistrate Court-II, Kottarakkara in Crime No.894 of 2020 of Puthoor Police Station. The objectionable conditions are;

(3.) The learned counsel for the petitioner submits that the petitioner is a native of Tamil Nadu, doing business in Kerala and it is impossible for the petitioner to secure two local sureties to execute the bond. It is prayed that the petitioner may be permitted to deposit a reasonable amount in lieu of executing such bond. Reference is made to Section 445 Cr.P.C and reliance is placed on the decisions of the Honourable Supreme Court in Motiram and others v. State of Madhya Pradesh [(1978) 4 SCC 47] and Keshav Narayan Banerji and another v. State of Bihar [AIR 1985 SC 1666].