VELLAIYAPPAN Vs. STATE OF TAMIL NADU

JUDGEMENT

(1.) G.K.Ilanthiraiyan, J, 1.This petition is filed for modification to modify the condition imposed in Crl.M.P.No.263 of 2022 dtd. 21/4/2022, on the file of the Court of the Special Judge for EC/NDPS Act Cases, Salem.

(2.) The petitioner was granted bail in crime No.755 of 2021 registered for the offence under Ss. 8(c) r/w 20(b)(ii)(B) of NDPS Act, 1985 in Crl.M.P.No.263 of 2022 dtd. 21/4/2022 with the following conditions:

(3.) The learned Counsel for the petitioner would submit that the petitioner is unable to produce the two sureties with documents to prove their ownership. Therefore, he seeks modification of the condition imposed by the court below.