KAMALA KANNAN Vs. STATE

JUDGEMENT

(1.) This Criminal Original petition has been filed to modify the conditions imposed in Crl.M.P.No.3774 of 2019 dated 10.07.2019 by the learned Judicial Magistrate, Tambaram, Kanchipuram District.

(2.) The petitioner was granted bail on 10.07.2019 by the learned Judicial Magistrate, Tambaram, Kanchipuram District, in C.M.P.No.3774 of 2019 and one of the bail conditions stipulated was that 'the petitioner shall execute a bond Rs.5,000/- and he shall furnish two sureties among them one must be blood relative'.

(3.) The learned counsel for the petitioner submitted that the petitioner suffers from HIV for the last 10 years and produced necessary medical records to substantiate it and because he is a HIV patient, his blood relatives have abandoned him, as a consequence, he is languishing is jail since he could not produce any blood relative as surety.