RAJENDRAN Vs. THE STATE

JUDGEMENT

(1.) This petition is filed to modify the condition imposed in Crl.M.P.No.5283 of 2019 dated 13.05.2019 on the file of the learned CCB and CBCID Metropolitan Magistrate, Egmore, Chennai, that the petitioner shall deposit a sum of Rs.5 lakhs to the credit of Crime No.29 of 2019.

(2.) The learned counsel appearing for the petitioner would submit that the petitioner was arrested and remanded to judicial custody on 01.02.2019 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 Section 167(2) Cr.P.C. The learned CCB and CBCID Metropolitan Magistrate, Egmore was pleased to grant bail to the petitioner by an order dated 13.05.2019. However, while ordering bail to the petitioner, the learned Magistrate, imposed certain conditions as follows :-

(3.) Per contra, the learned Additional Public Prosecutor would submit that it is a case of cheating and huge amount has been cheated by the petitioner. Therefore, she vehemently opposed to modify the condition imposed by the Court below.