PRADEEP PANKAJAKSHAN Vs. STATE OF KERALA

JUDGEMENT

(1.) The petitioner has been released on bail subject to conditions as per order dated 22.02.2007. The petitioner has been directed to execute a bond for Rs.35,000/- with two solvent sureties. It is further insisted that both the sureties must produce solvency certificate for Rs.35,000/- to satisfy the learned Magistrate of their solvency.

(2.) The learned counsel for the petitioner submits that this insistence on production of solvency certificate by the sureties is unnecessary. The petitioner is willing to make cash deposit for Rs.35,000/-. In these circumstances, the condition imposed may be altered and it may be directed that the petitioner shall be released on bail on condition of his executing a bond for Rs.35,000/- and on furnishing cash security for Rs.35,000/-, it is prayed.

(3.) I am satisfied that the said request can be allowed. The petitioner has not been able to avail the benefit of the order granting bail passed on 22.02.2007.