RAJENDRA SINGH Vs. STATE OF KERALA

JUDGEMENT

(1.) The short prayer of the petitioners is that the conditions imposed on them as modified in the order dt. 7.3.2007 may be further modified. The condition that the sureties shall furnish solvency certificate may be dispensed with. The petitioners are willing to deposit cash security of Rs.50,000/- On deposit of that cash security, the condition that the sureties must produce solvency certificate may be dispensed with. This in short is the prayer.

(2.) Notice was given to the learned Prosecutor. There is no opposition. I am satisfied that the prayer for modification can be allowed to the limited extent that the solvency certificate of the sureties need not be insisted if the petitioners shall deposit a cash security of Rs.50,000/-

(3.) This Crl.M.C. is allowed to the above extent.