P.C.UMMER Vs. STATE OF KERALA

JUDGEMENT

(1.) The petitioner is the accused in the case registered as Crime No.465/2019 of Perinthalmanna police station. This petition is filed by him under Section 482 of the Code of Criminal Procedure,1973 (hereinafter referred to as 'the Code') for deleting or modifying one of the conditions in Annexure-I order passed by the Court of Session, Manjeri on granting him anticipatory bail in the case.

(2.) The prosecution case is that, on 09.08.2019, the petitioner demolished the bund of Kattuppara lift irrigation canal and caused a loss of Rs.1,21,000/- to the Government.

(3.) The petitioner filed application seeking pre-arrest bail before the Court of Session, Manjeri. As per Annexure-I order, the learned Sessions Judge allowed the application on certain conditions. One of the conditions was that the petitioner shall deposit a sum of Rs.1,21,000/- in the court below which is equal to the amount of loss caused to the Government. The petitioner, aggrieved by the aforesaid condition, has approached this Court with this petition under Section 482 of the Code for modifying/deleting it.