PRIYA Vs. STATE

JUDGEMENT

(1.) The petitioner/A1 in Crime No.1283 of 2023, registered by the respondent police for the offence under Ss. 342, 392, 397 and 506(i) of IPC, seeks bail. The petitioner had been remanded to custody on 14/12/2023.

(2.) It is stated that the three accused had committed the offence and had snatched a sum of Rs.75,000.00. It had been stated that Rs.68,000.00 had been recovered. The petitioner is a Transgender. But however, taking all the factors into consideration and the period of incarceration, I am inclined to grant bail to the petitioner with certain conditions:

(3.) Accordingly, the petitioner is ordered to be released on bail on condition to execute a bond for a sum of Rs.10,000.00 (Rupees Ten Thousand only) with two sureties, each for a like sum to the satisfaction of the Judicial Magistrate No.II, Salem, and on further conditions that: -