KRISHNABAI @ KRISHNAMURTHY Vs. STATE

JUDGEMENT

(1.) This Criminal Original Petition has been filed to modify the conditional order dated 18.05.2018 passed in Crl.M.P.No.2357 of 2018 by the learned Special Metropolitan Magistrate, CCB Court, Allikulam, Chennai.

(2.) Heard the learned counsel appearing for the petitioner and the learned Government Advocate appearing for the respondent.

(3.) The petitioner was arrested in CCB crime No.8 of 2018 and remanded to custody on 01.05.2018 for offences under Sections 406, 420 and 506[i] of IPC. The petitioner was granted bail by the CCB and CBCID Metropolitan Magistrate, Egmore, Chennai-8 in Crl.M.P.No.2357 of 2018 in CCB crime No.8 of 2018 on certain conditions, one of which is as follows: