SARAVANAN Vs. STATE

JUDGEMENT

(1.) This criminal original petition has been filed to modify the condition No.6(a) imposed in Crl.M.P.No.3260 of 2020 dated 24.02.2020 by the learned Principal Sessions Judge, Chennai.

(2.) The learned counsel for the petitioner would submit that the petitioner was arrested by the respondent police in Crime No.243 of 2019 for the offences punishable under Sections 406, 420, 465, 467, 468, 471 and 560(i) of IPC and Section 66 D of Information Technology Act.

(3.) The petitioner had filed a petition for bail in Crl.M.P.No.3260 of 2020 before the Principal Sessions Court, Chennai and the learned Sessions Judge by order dated 24.02.2020, granted bail to the petitioner and one of the condition imposed by the Court of Sessions was that the petitioner should deposit original title deeds worth about Rs.50 lakhs before the said Court.