M.BALAKRISHNAN Vs. STATE

JUDGEMENT

(1.) The petitioner herein being aggrieved by the condition imposed by the District and Sessions Court-II, Kancheepuram by granting statutory bail is before this Court.

(2.) The petitioner stands investigated for the offences under Ss. 406 and 420 of IPC who was taken into custody on 21/10/2023. When he sought for bail, the District and Sessions Court-II, Kancheepuram, taking note of the fact that even after lapse of 62 days, final report not filed, had granted bail on certain conditions. One such conditions is to deposit a sum of Rs.3,20,000.00, the petitioner has not able to mobilize the money and hence unable to comply with the said condition, he is still in prison.

(3.) The learned counsel for the petitioner states that the condition to deposit a sum of Rs.3,20,000.00 is onerous and in case of a default bail, such onerous condition ought not to have been imposed.