G.MANICKAVASAGAM Vs. STATE

JUDGEMENT

(1.) This Criminal Original Petition is filed against the order passed by the Principal and Sessions Judge, Thoothukudi, in Cr.MP.No.2338 of 2021, dated 24.06.2021. The petitioner is facing charges under Sections 465, 468 and 420 I.P.C in Crime No.326 of 2021 on the file of the respondent police.

(2.) As per the prosecution case, the petitioner was working as Block Development Officer and he along with the other accused persons forged document and cheated the Panchayat fund to the tune of Rs.1,47,000/-.

(3.) He moved an anticipatory bail application before the Principal Sessions Judge, Thoothukudi, in Cr.M.P.No.2338 of 2021 and by the order, dated 24.06.2021, he was granted anticipatory bail on condition that cash deposit of Rs.1,47,000/- as security along with usual conditions and he has also directed to appear before the respondent daily twice, ie., 10.00 a.m. and 05.00 p.m., for a period of one month. Now, this petition is filed seeking order to set aside the above said conditional order with regard to the deposit of cash security of Rs.1,47,000/- and as well as report before the respondent police twice in a day.