PRAKASH Vs. DEEPAK KUMAR

JUDGEMENT

(1.) These Criminal Original Petitions have been filed challenging the order passed by the learned Principal Sessions Judge, Egmore, Chennai in Crl.R.C.Nos.55 and 54 of 2016, dated 12.09.2018, confirming the order of the X Metropolitan Magistrate, Egmore, Chennai, made in Crl.M.P.Nos.1099 and 1000 of 2014, dated 20.05.2016 respectively, dismissing the applications filed by the petitioners to discharge them from sureties.

(2.) The learned counsel for the petitioners would submit that the 2nd respondent Police registered a case in Cr.No.844 of 2013, for offences under Sec. 406, 420 and 414 of Penal Code against the 1st respondent and another person. Both the accused persons were arrested and were remanded to Judicial custody. Thereafter, the 1st respondent filed a bail petition and since the petitioners are known to the 1st respondent, they were requested to stand as sureties.

(3.) The bail petitions filed by the 1st respondent was ordered by the X Metropolitan Magistrate Court, Egmore, Chennai on 31.01.2014, and the petitioners also executed bonds, while standing as sureties.