P.L. JAYARAJ Vs. STATE

JUDGEMENT

(1.) This petition is filed for modification to modify the condition imposed in Crl.M.P.No.4580 of 2018 dated 04.09.2018, on the file of the learned CCBCBCID Metropolitan Magistrate, Egmore, Chennai, thereby imposed the condition that the petitioner shall deposit a sum of Rs. 5 crores to the credit of Crime No.453 of 2017.

(2.) The case of the prosecution is that on the inducement of the petitioner, a sum of Rs. 45 crores has been transferred to the bank account of the petitioner and others by the father of the complainant. Further alleged that the petitioner promised the father of the complainant to arrange foreign funds as loan for construction of a proposed hospital by the complainant's father. By that the petitioner said to have misappropriated by inducing the defacto complainant on part with money.

(3.) The learned counsel appearing for the petitioner would submit that the petitioner was arrested and remanded to judicial custody on 06.07.2018 by the respondent police. Further he would submit that, the petitioner was detained after the statutory period of 60 days and therefore, he filed a petition for the grant of statutory bail under Sec. 167(2) Crimial P.C. 1973 The learned CCBCBCID Metropolitan Magistrate, Egmore was pleased to grant bail to the petitioner by an order dated 04.09.2018. However, while ordering bail to the petitioner, the learned Magistrate, imposed certain conditions as follows :-