M.SANDEEP BOTHRA Vs. STATE

JUDGEMENT

(1.) The petitioner, who had been arrayed as an accused Crime No. 277 of 2017 was granted anticipatory bail on pre-condition to execute a bond for a sum of Rs. 10,000/- by the learned Principal Sessions Judge, Chennai on 22.09.2017. Seeking to modify the same, the present petition had been filed.

(2.) Heard Mr. X. Gerald, learned counsel appearing for the petitioner and Mr. P. Govindarajan, 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 v. 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.