K. MOHAN Vs. STATE

JUDGEMENT

(1.) This criminal original petition has been filed seeking to modify the condition imposed by the Court below while granting bail to the petitioners.

(2.) The petitioners who are A7 and A9 were arrested by the respondent police for an offence under Sec. 201, 120 B, 379, 407, 436 IPC and 4 of TNPPDL Act in Crime No. 241 of 2018. These petitioners were remanded to judicial custody on 22/11/2018. The petitioners filed an bail petition before the Court below and the Court below taking into consideration the facts and circumstances of the case, granted bail by an order dtd. 5/1/2019 by imposing certain conditions.

(3.) The petitioners are aggrieved by the condition where they have been directed to deposit Rs.2,00,000.00 each before the Judicial Magistrate No. 11, Dharmapuri in the pending FIR. The learned counsel for the petitioners would submit that the petitioner are daily coolies and they have been implicated in this case only based on the confession given by Accused No. 1.