RADJAN Vs. STATE

JUDGEMENT

(1.) This Criminal Original Petition has been filed seeking to modify that the order dtd. 10/1/2019 made in Crl. M.P. No. 354 of 2019, on the file of the learned Principal Sessions Judge, Chennai.

(2.) It is seen that the petitioner was granted bail on 10/1/2019 by the learned Principal Sessions Judge, Chennai, on certain conditions, which is as follows:

(3.) The learned counsel for the petitioner submitted the defacto complainant is his own father. He further submitted that the petitioner is suffering incarceration from 7/12/2018 and he could not able to arrange for government surety and also that he does not have any property to deposit title deeds. Hence, he prays for modification of the order dtd. 10/1/2019.