SUMSLATHIEFTHEEN Vs. STATE

JUDGEMENT

(1.) This petition has been filed to modify the condition passed by the Special Judge TNPID Court at Chennai in Crl.M.P.No.1800 of 2023 dtd. 8/5/2023 in connection with the case in Crime No.01 of 2023 pending on the file of the respondents police.

(2.) The learned counsel for the petitioner would submit that the petitioner had filed bail petition under Sec. 167(2) of Cr.P.C. He further submit that while granting bail to the petitioner, the trial Court imposed onerous condition on the petitioner and the petitioner was directed to deposit the Original Title Deeds of immovable property worth Rs.3.00 crores standing in the name of the petitioner or his relatives or his friends along with Valuation Certificate obtained from the authority concerned within a period of 60 days from the date of his release.

(3.) The learned Government Advocate (Criminal Side) appearing for the respondents police opposed the prayer for modification stating that earlier, this Court had granted bail with the same condition and the petitioner has not complied with the said condition.