CHINNA RAO SWAYAMVARAPPU Vs. STATE OF KERALA

JUDGEMENT

(1.) This is a petition filed under Section 482 of the Code of Criminal Procedure.

(2.) The petitioner is the fifth accused in C.C No. 5/2016 of the Chief Judicial Magistrate Court, Kottayam. The petitioner had moved an application for bail before the Chief Judicial Magistrate Court, Kottayam, which was dismissed. Assailing the said order, the petitioner filed Crl M.P No. 514/2020 before the Sessions Court, Kottayam.

(3.) The Sessions Court, by order dated 11.3.2020, allowed Crl M.P No. 514/2020, by granting bail to the petitioner. However, the Sessions Court by condition No. 2 directed the petitioner to deposit an amount of Rs 1,00,000/- as cash security, for the appearance and availability of the petitioner during trial of the case.