J. BABUL HUSSAIN SAHIB Vs. INSPECTOR OF POLICE

JUDGEMENT

(1.) THIS petition is filed to modify the order passed by the learned Judicial Magistrate No.VI, Trichy, in Cr.M.P.No.2810 of 2014, dated 19.05.2014.

(2.) THE petitioner was arrested on 19.03.2014 by the respondent for the alleged offences under sections 465, 468, 471 of IPC r/w. section 12(1)(a) of Passport Act.

(3.) THE learned counsel for the petitioner further submitted that in - spite of the fact that the petitioner was granted bail on 19.05.2014, he did not comply with the condition, due to the only reason that his blood relatives are not available in India. The learned counsel also submitted that the condition is onerous and requires modification of this court.