PERUMAL Vs. STATE

JUDGEMENT

(1.) The Criminal Original Petition has been filed seeking to set aside the order in CRP No.22 of 2021 dtd. 15/12/2021 passed by the Principal Sessions Judge, Salem and modify the condition No.1 in CMP No.838 of 2020 dtd. 1/12/2020 by the Judicial Magistrate No.2, Sankagiri, as two sureties should execute a bond of Rs.1000.00 with Aadhar Card instead of two sureties, out of two Solvent sureties one should be blood related surety with Tahsildar certificate.

(2.) Learned counsel appearing for the petitioner would submit that the petitioner is an accused in Crime No.670 of 2020 registered by the respondent for the offences punishable under Ss. 406, 420, 498(A), 294(b), 323, 354(B) of IPC and Sec. 4 of TN Prohibition of Women Harassment Act, 2002. The petitioner applied for bail before the Judicial Magistrate No.2, Sankagiri in CMP No.838 of 2020 and the learned Magistrate was pleased to grant bail to the petitioner with a condition to execute a bond for a sum of Rs.10,000.00 along with two sufficient Solvent sureties (Certificate to be obtained from the Tahsildar) and out of whom, one must be a blood relative of the petitioner. Since, the petitioner was unable to obtain certificate from the Tahsildar, he had preferred revision before the Principal Sessions Judge, Salem in CRP.No.22 of 202. Whereas, the learned Revisional Court had dismissed the revision and confirmed the order passed by the learned Judicial Magistrate No.2, Sankagiri.

(3.) He would further submit that the petitioner is rustic villager and he has no regular source of income and he is unable to produce the certificate as directed by the learned Judicial Magistrate No.2, Sankagiri. He would also submit that despite the petitioner being granted bail on 1/12/2020, the petitioner is unable to comply the condition imposed on him and he is in prison for more than one year and the respondent has also not filed the final report till date. He would further reiterate that due to the stringent condition imposed on the petitioner to get certificate from the concerned Tahsildar, he is unable to come out of bail and he would pray that the order passed by the Principal Sessions Judge, Salem may be set aside and the condition imposed by the learned Judicial Magistrate No.2, Sankagiri directing the petitioner to produce certificate obtained from the concerned Tahsildar may be modified. He would submit that the petitioner is prepared to furnish two sureties.