BALAKRISHNA MENAN Vs. STATE OF TAMIL NADU, REP. BY THE INSPECTOR OF POLICE, DISTRICT CRIME BRANCH THIRUVALLUR DISTRICT

JUDGEMENT

(1.) This petition has been filed to modify the condition imposed by the learned Judicial Magistrate No. I, Thiruvallur in Crl. M.P. No. 5000 of 2018 dtd. 3/12/2018 in so far as the condition to deposit Rs.2,00,000.00 as cash security and to execute bond for Rs.25,000.00 with two sureties.

(2.) The learned counsel for the petitioner would submit that the petitioner was arrested and remanded to judicial custody for the past 87 days. He would submit that the petitioner is no way connected with the crime as alleged by the prosecution. There is no overt act against the petitioner. Further the trial Court granted bail and the learned trial Judge had imposed the following conditions:-

(3.) The learned Additional Public Prosecutor would submit that the petitioner involved in huge and grave crime. To get a medical seat for the defacto complainant's son, the petitioner along with other accused persons cheated the him to the tune of Rs.25,00,000.00. Therefore, she sought for dismissal of this petition seeking modification.