PAWAN HASAN BALACHANDRA Vs. STATE

JUDGEMENT

(1.) These petitions have been filed seeking a direction, to modify the condition imposed by the Principal Sessions Judge, Chennai in Crl.M.P.Nos.24382 and 24384 of 2019, dated 22.11.2019 directing the petitioner to deposit original title deeds worth Rs.25 lakhs before the Court.

(2.) The learned counsel for the petitioner has submitted that the petitioner is working only as a Marketing Manager and he has not committed any offence. He further submitted that the petitioner was arrested and remanded to judicial custody on 24.09.2019 for the offence punishable under Sections 419, 465, 467, 468, 471 and 472 of IPC r/w Sec.120(B) and 420 of IPC in Crime Nos.3 and 4 of 2018 on the file of the respondent police. He further submitted that the petitioner has moved bail applications in Crl.M.P.Nos.24382 and 24384 of 2019 before the Principal Sessions Judge, Chennai. The learned Principal Sessions Judge, by the order dated 22.11.2019, was pleased to grant bail to the petitioner by imposing conditions and one such condition is that the petitioner shall deposit original title deeds worth about Rs.25 lakhs before the Court. He further submitted that the petitioner is a poor man and he is not having capacity to deposit the original title deeds worth about Rs.25 lakhs and therefore he requested to modify the said condition.

(3.) Per Contra, the learned Additional Public Prosecutor has submitted that totally five accused involved in the above case and they have cheated the amount to the tune of Rs. 3 1/2 crores and taking into consideration of the aforesaid facts, the learned Principal Sessions Judge has imposed a condition, that the petitioner shall deposit original title deeds worth Rs.25 lakhs and in the said order, this Court need not interfere.