PERIYASAMY Vs. THE SECRETARY

JUDGEMENT

(1.) Petitioner/accused seeks modification of certain portion of the bail condition imposed by the learned XVIII Metropolitan Magistrate, Saidapet, Chennai in Crl. M.P. No. 1954 of 2014 on 02.08.2014. SSI Cash Service Limited, Chennai provided the service of carrying the cash (currency notes) and filling them in the atm machines installed by various public sector and private sector banks. The company employs several staff. It includes Rajasekar (A-1), Nareshkumar (A-2), Anandan (A-3), Dinesh Babu (A-5). They were alleged to have swindled the cash while transporting it to the ATM Machines. They have filled part of the currency notes in their pockets and the balance in the ATM machines. In this way, it is alleged that totally Rs. 2.40 crores have been misappropriated.

(2.) On 2.8.2014, petitioner sought for bail. The learned XVIII Metropolitan Magistrate, Saidapet, Chennai grant him bail directing him to produce two sureties, who shall execute a bond for Rs. 10,000/- each and shall appear before the respondent police daily at 10.30 a.m. until further orders. The learned Magistrate considering the nature and circumstances of the case also directed him to deposit Rs. 10 lakhs in the Court.

(3.) Till date, the petitioner is in jail. He says that it is because of the onerous condition, particularly, the direction to deposit Rs. 10 lakhs.