KRISHNAKUMAR Vs. THE STATE

JUDGEMENT

(1.) THE petitioner has come forward seeking a total relaxation of the order dated 26.09.2014 passed by the learned Special Judge for TANPID Cases, Madurai in Cr.M.P.No. 1642 of 2014, as he is in judicial custody for more than 165 days and he will not be in a position to deposit Rs.5 lakhs as ordered by the TANPID Court.

(2.) HEARD the learned Counsel for the parties and perused the records.

(3.) THE Honourable Supreme Court in : 2005 (10) SCC 464 (U.Palaniappan and another Vs Sub -Inspector of Police), has held as follows: