(1.) The prayer in the present petition is to modify the condition imposed in the order dated 15.09.2017 in Crl.M.P.No.13974 of 2017, directing the petitioner to deposit a sum of Rs.5,00,000/- as pre-condition to the grant of anticipatory bail.
(2.) Heard Mr.M.Sundaramurthy, learned counsel for the petitioner as well as Mr.P.Govindarajan, learned Additional Public Prosecutor for the respondent.
(3.) The case of the petitioner is that the learned Principal Sessions Judge, Chennai, by order dated 15.09.2017 in Crl.M.P.No.13974 of 2017, had granted anticipatory bail to the petitioner on condition that the petitioner shall deposit a sum of Rs.5,00,000/- to the credit of the crime number along with other conditions. Since the petitioner could not mobilise the funds, he has come forward with the present petition.
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