J DURAIPANDIYAN Vs. STATE

JUDGEMENT

(1.) A case in Crime No. 3 of 2007 came to be registered on the basis of the complaint given by one K. Ravichandran against the petitioner herein for the alleged offences under Sections 403, 408, Sections 403, 463, 468, 471 and477 (A) of I.P.C. for the alleged misappropriation of a sum of Rs. 30,10,000/- said to have been committed by the petitioner.

(2.) THE petitioner filed Crl. O.P. No. 14799 of 2007 seeking anticipatory bail and a learned Judge of this Court by order dated 12.06.2007 granted anticipatory bail on the following conditions. ?THE petitioner shall be enlarged on bail on his executing a personal bond for Rs. 25,000/- (Rupees twenty five thousand only) with two sureties each for the like sum to the satisfaction of the learned Magistrate and depositing a sum of Rs.10,00,000/- (Rupees ten lakhs only) and further depositing of title deeds to the value of Rs.20,00,000/- (Rupees twenty lakhs only) which stands in the name of the petitioner or a third party to the satisfaction of the Magistrate?.

(3.) BY order dated 31.10.2007 passed in Crl. M.P. No. 6333 of 2007, the learned Magistrate enlarged the petitioner on bail on the condition of his executing a bond for a sum of Rs.25,000/- with two sureties for the like sum with a further condition that (i) the petitioner shall deposit a cash surety of Rs.10,00,000/-; (ii) title deeds to the value of Rs. 20,00,000/- either in the name of the petitioner or in the name of a third party to be produced and (iii) the petitioner shall appear before the respondent police station daily at 5.00 p.m. until further orders.