SHENBAGAN Vs. STATE

JUDGEMENT

(1.) This petition is to modify the bail-condition to deposit Rs. 50,000/- directed by the learned III Metropolitan Magistrate, George Town, Chennai in Cr. M.P. No. 1363/2012 dated 26.04.2012. Offences alleged are under Sections 408, 409, 420, 477 Ar/w. 34 & 109 I.P.C.

(2.) On 26.4.2012, the learned Magistrate granted him bail. He imposed several conditions. One of the condition is that the petitioner shall deposit Rs. 50 lakhs in the Court.

(3.) According to the learned counsel for the petitioner, petitioner was let out on bail and also directed to pay Rs. 50 lakhs. He came out on bail. He is unable to satisfy the said condition. He has already produced two property documents worth about Rs. 50 lakhs each.