UNION OF INDIA Vs. RADHAMANI

JUDGEMENT

(1.) THIS Writ Appeal is preferred against the order dt. 7.10.1994 passed by the learned single judge in W.P. No. 16610 of 1994.

(2.) LEARNED single judge has allowed the Writ Petition and has directed that the security be reduced to Rs. 90,000/- instead of Rs. 3.35 lakhs and has further, directed that the security already given be directed to be released with regard to the balance.

(3.) LEARNED single judge has followed the earlier decisions and allowed the writ petition in the aforesaid terms. These earlier decisions were rendered in Mrs. Senthamarai v. The Union of India (W.P. 7891 of 1989 date 29-6-89) R. Ravikumar v. The Union of India (W.P. 10521 of 1980 dt. 12-9-80). H. Mugunda Raman v. The Union of India (W.P. 3146 of 1991 dt. 3-4-1991) K. Manoranjitham v. The Union of India (W.P. No. 10257 of 1994 etc. dt. 24-6-1994) and T. Subramaniam v. The Union of India (W.P. No. 10996 of 1994 dt. 29-6-94). True copies of the same have been produced by learned senior counsel Shri. Gopalan to facilitate consideration of the same by the Court.