VANJEESWARI Vs. STATE

JUDGEMENT

(1.) The prayer in the present petition is to set aside the condition imposed by the learned Chief Judicial Magistrate, Tirupur by order dated 07.09.2019 in Cr. M.P. No. 714 of 2019 and confirmed by the learned Principal Sessions Judge, Tiruppur by order dated 01.10.2019 in Cr. M.P. No. 1176 of 2019.

(2.) It is seen that when the petitioner along with her husband had moved an anticipatory bail before this Court, the petitioner had volunteered to deposit title deeds valuing Rs. 60,00,000/- and with that condition, the anticipatory bail was granted by this Court.

(3.) Subsequently, the learned counsel for the petitioner would submit that they were unable to produce the title deeds and therefore, the petitioner had chosen to surrender before the Trial Court. It is in this background that the bail order came to be passed, by imposing a condition on the basis of the undertaking given by the petitioner before the High Court seeking for anticipatory bail.