P. RAMESHKUMAR Vs. STATE

JUDGEMENT

(1.) Petition for bail. Offences alleged are under Sections 406, 420 and 468 of IPC.

(2.) According to the learned counsel for the petitioners, the Principal Sessions Judge while granting bail, tied a damocles sword on the head of the accused, namely, pay Rs. 5 lakhs within 45 days, otherwise come back to jail. Such a condition cannot be imposed in a bail order.

(3.) The learned counsel for the petitioners further submitted that the bail order has been cancelled behind the back of the petitioners/accused and before canceling the bail no opportunity as to why it should not be cancelled has not been given to the accused. Thus, the order of cancellation of bail is as against law, and detaining the petitioners in pursuant to such an order is illegal.