RAVINDRA KUMAR Vs. STATE

JUDGEMENT

(1.) This petition has been filed challenging the condition imposed by the Court below, while granting bail to the petitioner.

(2.) The petitioner was arrested by the respondent police in Crime No. 489 of 2018 for an offence under Sec. 402 I.P.C. The petitioner was in judicial custody from 21/11/2018. The petitioner filed a bail application before the Court below and the Court below after taking into consideration the facts and circumstances of the case, granted bail by imposing certain conditions. One of the conditions that was imposed by the Court below was that the petitioner should deposit a sum of Rs.6.00 Lakhs in the Court. The petitioner is aggrieved by this condition.

(3.) The learned counsel for the petitioner submitted that the condition imposed by the Court below is onerous and this Court has repeatedly held that at the time of granting bail, condition imposing cash security should not be made. The learned counsel for the petitioner further submitted that the real dispute between the petitioner and the de-facto complainant is with regard to non-payment of the lease amount for taking the lorry on lease from the de-facto complainant. This according to the learned counsel for the petitioner is purely civil dispute and the Court below ought not to have imposed such a condition.