JEENA MARY GEORGE Vs. STATE OF KERALA

JUDGEMENT

(1.) The petitioner is the second accused in C.C No.87/2017 on the file of the Chief Judicial Magistrate Court, Kottayam. The case is registered for offences punishable under Secs 406, 418 and 420 read with Sec.120B of the Indian Penal Code.

(2.) The petitioner was granted bail by the learned Magistrate by order dated 5.10.2019. The petitioner was directed to execute a bond for Rs 1,00,000/- with two solvent sureties and also to surrender her passport on or before 9.10.2019, failing which the bond will stand cancelled.

(3.) It is aggrieved by the second condition in the order passed by the Magistrate that the petitioner is before this Court in this Crl.M.C.