PARTHIBAN Vs. STATE

JUDGEMENT

(1.) In this petition, the petitioner challenges certain portions of the bail condition imposed' by the learned Sessions Judge, Court, II, Kancheepuram in C.M.P.536 of 2012 passed on 23.4.2012.

(2.) The petitioner was very happy because he was granted bail. But at the same time, he was very unhappy because onerous condition has been imposed.

(3.) According to the learned counsel: for the petitioner, the Sessions Court, Kancheepuram has granted bail by one hand and taken it away on the other hand by imposing onerous condition.