PUSHPAM Vs. STATE

JUDGEMENT

(1.) THE petitions are filed, seeking to modify the condition imposed on the petitioner by the Principal Sessions Judge, Chennai in Crl.R.C.Nos.79, 80, 78 and 94 of 2009 dated 19.8.2009.

(2.) THE petitioner is an accused for the offence punishable under Secs.406, 420, 120(B), 323, 341, 506(i) IPC and Secs.4,5 and 6 of the Prize Chits and Money Circulation Scheme Banning Act. On conclusion of the investigation, final report has been filed and it is pending on the file of the learned II Metropolitan Magistrate, Egmore, Chennai.

(3.) AGGRIEVED against such direction, the petitioner has filed the present petitions before this Court.