ANAND Vs. STATE

JUDGEMENT

(1.) This Criminal Original Petition has been filed seeking to modify the order dtd. 27/3/2019 made in Crl. M.P. No. 6032 of 2019 in Crime No. 56 of 2019, by the learned V Metropolitan Magistrate, Chennai.

(2.) It is seen that the petitioner was granted bail on 20/2/2019 by the learned Principal Sessions Judge, Chennai, in Crl. M.P. No. 3032 of 2019 on certain conditions, one among the condition is as follows:

(3.) The learned counsel for the petitioners submitted that since the petitioners could not arrange to provide Government surety, they seek for modification to provide blood surety instead of Government surety in Crl.M.P. No. 6032 in Crl.M.P. No. 3032 of 2019. The learned Principal Sessions Judge, Chennai, by an order dtd. 27/3/2019 has modified the condition to the effect that "Instead of one Government Servant Surety, the petitioners shall produce one regular surety." Now, the petitioners have filed this petition seeking modification of the above said condition that instead of normal surety, the petitioners may be granted to provide blood sureties.