SAKTHIVEL Vs. STATE

JUDGEMENT

(1.) SINCE these Crl.O.Ps. are connected on facts and on law and since similar arguments have been heard, this common order is being passed.

(2.) IN Crl.O.P. No. 835 of 2015, accused Sakthivel seeks modification of the bail condition imposed in the bail order of the learned Principal Sessions Judge, Namakkal passed in C.M.P. No. 1560 of 2015 on 07.01.2015.

(3.) ACCORDING to the learned counsel for the petitioners, petitioners are very poor. However, as part of bail condition, they were directed to deposit Rs. 3,00,000/ - each. It is onerous in nature. It causes them much hardship. Petitioners belongs to lower strata of society. They are poor daily coolies. They have no financial capacity to deposit the said amount.