JAYAPRAKASH Vs. STATE AND ORS.

JUDGEMENT

(1.) This petition is to extend the time to surrender and furnish the sureties as ordered by the learned Principal Sessions Judge, Puducherry in Crl. M.P. No. 1394 of 2014 by his order dated 14.10.2014. In the said Crl. M.P. No. 1394 of 2014, with reference to a case registered by Thirukanour Police in Crime No. 87 of 2014 for offences under Sections 294(b), 324 and 506(ii) IPC, the learned Principal Sessions Judge, Puducherry granted the petitioner anticipatory bail imposing certain conditions.

(2.) In paragraph 5 of his order stated supra, the following conditions are prescribed:

(3.) Thus, the learned Principal Sessions Judge, Puducherry granted 15 days time to furnish the bail bond. Further, if any one of the conditions is violated, the bail granted to the petitioner shall automatically stands cancelled.