LAWS(MAD)-2022-11-93

SURYA Vs. STATE

Decided On November 01, 2022
SURYA Appellant
V/S
STATE Respondents

JUDGEMENT

(1.) This Criminal Original Petition has been filed to direct the learned Judicial Magistrate No.V, Coimbatore to accept the sureties furnished by the petitioner as per the Bail order dtd. 6/10/2022 in Crl.M.P.No.32579 of 2022 on the file of the Judicial Magistrate No.V, Coimbatore in pursuant to the modification order dtd. 17/10/2022 passed in Crl.M.P.No.5105 of 2022 on the file of learned Principal District and Sessions Judge, Coimbatore.

(2.) Heard both sides and perused the materials available on record.

(3.) The petitioner is an accused in Crime No.207 of 2022 on the file of respondent police for the offences punishable under Sec. 392 r/w.397 and 506(ii) IPC. Since the charge sheet has not been filed within the statutory limit, the petitioner had obtained statutory bail on 6/10/2022 on certain conditions. However, the petitioner, having got aggrieved due to the conditions imposed on him while enlarging him on bail, filed a petition for modification of condition before the learned Principal District and Sessions Judge, Coimbatore in Crl.M.P.No.5105 of 2022 and the same was also allowed on 17/10/2022. Subsequently, the petitioner had furnished sureties before the learned Judicial Magisrate V, Coimbatore on 18/10/2022. The learned Judicial Magistrate has returned the surety memo with the following written endorsements.