(1.) Rule. Learned Public Prosecutor, Mr. Mitesh Amin waives service of notice of Rule for respondent - State.
(2.) The present application has been filed by the applicant for setting aside the condition imposed upon the applicantto deposit an amount of Rs.15,27,920/? within 3 months before the trial court while passing an order dated 07.05.2019 by learned Additional SessionsJudge, Surat in Criminal Misc. Application No.2258/2019.
(3.) It is contended by learned advocate for the applicant that the applicant is involved in the FIR beingC.R. No.I?39/2019 registered with Salabatpura Police Station for the offences under Sections 406 , 420 and 120(B) of the Indian Penal Code and in connection with the said offence, the applicant has been granted regular bail by the concerned Sessions Court, however while granting bail to the applicant herein, the concerned SessionsCourt directed the applicant herein to depositan amount of Rs.15,27,920/?, whichis allegedamountmentioned in the FIR. It is, however, contended that in fact, at the time of hearing of the said application for bail before the concerned Sessions Court, the applicant had never shown willingness to deposit the said amount and despitethat, the concerned Sessions Court directed the applicant to deposit the said amount, which is too harsh. It is, therefore, contended that the said condition is too harsh and the applicant is unable to deposit the said amount. He, therefore, urged that the said condition may be quashed and set aside.