SARAVANAN Vs. STATE

JUDGEMENT

(1.) This petition is to modify certain condition imposed in the bail order of the learned Judicial Magistrate No. II, Chengalpattu, in Crl. M.P. No. 2372 of 2013, dated 24.10.2013. Petitioners were alleged to have committed offences under Sections 419, 465, 467, 468, 471 read with 34 of IPC. In Crl. M.P. No. 2372 of 2013.

(2.) Before the learned Judicial Magistrate No. II, Chengalpattu, they have sought for grant of bail.

(3.) On 24.10.2013, the learned Judicial Magistrate granted them bail imposing several conditions. One of the condition is that "if the matter is not settled within one month, the bail shall stand cancelled".