MARTTASS Vs. STATE OF KERALA

JUDGEMENT

(1.) The petitioner is the 7th accused in Crime No.3447 of 2015 of the Karunagappally Police Station. He was enlarged on bail by the learned Judicial Magistrate of First Class, Karunagappally by Annexure-A1 order dated 4.8.2016.

(2.) In this petition filed under Section 482 of the Code of Criminal Procedure, the petitioner prays that condition No.1 and 2 in Annexure-A1 order be modified.

(3.) The prosecution allegation is that, on 27.11.2015 at 3.15 pm, the 1st accused was intercepted by the local police near KSRTC Junction while the said accused made an attempt to purchase lottery tickets with counterfeit currency note of Rs.1000/- denomination. It was in the course of investigation that the role of the petitioner was revealed. The petitioner was arrested on 21.3.2016. For the failure of the investigating agency in submitting the final report within the statutory period, the petitioner was enlarged on bail. The petitioner is aggrieved by condition Nos.1 and 2 of the impugned order, which requires the petitioner to execute a bond for a sum of Rs.One lakh with two solvent sureties for the like sum and also the additional condition that the sureties shall have a fixed place of abode and landed property in the State of Kerala.