GIRDHARILAL BRIJGOPAL DADHICH Vs. S R MEENA

JUDGEMENT

(1.) Heard learned Advocate for the respective parties.

(2.) The applicants in the above applications had been arrested in relation to Section 9 of Central Excise Rules, 2002 (sic) read with offence for breach of provisions of Central Excise & Customs Act, 1944 (sic). The applicants therefore approached Chief Judicial Magistrate, Surat for bail, who granted bail on condition of solvent, surety of Rs. 2 lacs. The applicants filed applications for modification of the said condition which came to be rejected.

(3.) According to the applicants, they belong to poor family and they are not able to give surety of Rs. 2 lacs and therefore they remain in jail.