GIRISH ANAND Vs. STATE REP.

JUDGEMENT

(1.) ORDER 1. This petition has been filed for modification of the condition s imposed by the learned Metropolitan Magistrate, for exclusive trial of CCB Cases (relating to Cheating Cases in Chennai) and CBCID Metro Cases, Egmore, Chennai) in Crl.M.P.No.19 of 2019 dated 10.01.2019.

(2.) The respondent police registered a FIR in Cirme No.493 of 2018 for an alleged offences under Sections 406 , 420 r/w 34 of IPC as against seven accused persons. This petitioner is A-1. The petitioner was arrested and remanded to judicial custody on 29.12.2018. The petitioner filed a bail petition before the learned Metropolitan Magistrate, for exclusive trial of CCB Cases (relating to Cheating Cases in Chennai) and CBCID Metro Cases, Egmore, Chennai) and the said Court, after considering the entire fats and circumstances of the case, granted bail to the petitioner by imposing certain conditions. The petitioner is aggrieved by all the three conditions imposed by the Court below.

(3.) The learned counsel for the petitioner brought to the notice of this Court, the Memorandum of Undertaking arrived at between A5/father of A1 and the de-facto complainant on 09.01.2019. As per the Memorandum of Undertaking, the father of the petitioner, viz., A5, has already transferred an amount of Rs.5 Lakhs to the de-facto complainant.