VEERENDRA PRASATH Vs. THE INSPECTOR OF POLICE

JUDGEMENT

(1.) The petitioner, who had been arrayed as an accused in Crime No.1377 of 2017 was granted bail on pre-condition to deposit a sum of Rs.1,00,000/- (Rupees one lakh only) by the learned Principal Sessions Judge, Chennai on 20.10.2017. Seeking to modify the same, the present petition has been filed.

(2.) Heard Mr.M.Raja Gopalakrishnan, learned counsel appearing for the petitioner and Mr.C.Iyyapparaj, learned Additional Public Prosecutor appearing for the respondent.

(3.) This Court had an occasion to deal with the validity of onerous conditions being passed while granting orders of bail or anticipatory bail or release of vehicles in Thiruvasagam Vs. State rep. by the Inspector of Police, B1, North Beach Police Station, Chennai-600 001 in Crl.O.P.No.20483 of 2017 dated 05.10.2017. By relying on various judgments of the Hon'ble Supreme Court as well as this Court, it was held therein that the Courts are not empowered to impose onerous conditions. Following the rationale laid down in the various orders of the Hon'ble Supreme Court, the onerous condition came to be modified in the said order.