HARIPRASATH Vs. STATE

JUDGEMENT

(1.) This Criminal Original petition has been filed seeking to modify the condition imposed on the petitioner in Crl.M.P.No.5302 of 2019 on 27.11.2019 passed by the Learned Judicial Magistrate, Ambattur.

(2.) The petitioner was granted bail on 27.11.2019 by the learned Judicial Magistrate, Ambattur, Chennai, in Crl.M.P.No.5302 of 2019 and one of the bail conditions stipulated therein was that 'the petitioner is released on bail on his executing bond for Rs.10,000/- with 2 sureties for likesum (1 from family) and he shall appear before the respondent police as and when required'.

(3.) The learned counsel for the petitioner submitted that the petitioner has left his home and his wife has also left from the matrimonial home. Hence, he was not in a position to arrange for a surety from his family, accordingly, prays for appropriate orders.