SHEIK DAWOOD Vs. STATE

JUDGEMENT

(1.) This petition has been filed seeking to modify the conditions imposed by the Court below while granting bail to the petitioner.

(2.) The respondent police registered an FIR in Cr. No. 659 of 2018 for an offence under Ss. 341, 294 (b) and 397 IPC. This petitioner was arrested and remanded to judicial custody and he served nearly 54 days as an under trial prisoner. The petitioner filed a petition seeking for bail and the Court below, considering the facts and circumstances of the case, granted bail to the petitioner by imposing certain conditions.

(3.) The learned counsel for the petitioner submitted that the petitioner is aggrieved with condition 5(a), which stipulates that the petitioner should deposit title deeds worth Rs.5,00,000.00 before the Magistrate. The learned counsel submitted that the petitioner does not own any property, which is worth Rs.5,00,000.00 and therefore the petitioner must be permitted to deposit the title deed of his relatives in order to fulfil the condition imposed by the Court below.