RATHEESH P. T. Vs. STATE OF KERALA

JUDGEMENT

(1.) The petitioner is the accused in Crime No. 1003 of 2020 of Hill Palace Police Station registered for the offences punishable under Sections 377 of I.P.C and Section 6 r/w 5(d)(1), 10 r/w 9(d)(1), 12 r/w 11(i) of Protection of Children from Sexual Offences Act.

(2.) The Additional District and Sessions Judge, Ernakulam (For trial of cases relating to Atrocities & Sexual Violence against Women and Children) on 08.01.2021 has granted bail to this petitioner subject to certain conditions. The petitioner is aggrieved by condition No.1 by which he was directed to execute a bond for a sum of Rs.1,00,000/- with two solvent sureties each for the like sum. Therefore, the relief sought for is to modify the said condition imposed or to accept the documents and affidavits of the sureties and release the petitioner on bail.

(3.) Heard the learned counsel for the petitioner and the learned Public Prosecutor.