A. SYED ABDUL KASIM Vs. STATE

JUDGEMENT

(1.) The petitioners, who have been arrayed as accused, were granted bail on certain conditions by the learned Principal District and Sessions Judge, Coimbatore on 21.10.2019. Seeking to modify the same, the present petition had been filed.

(2.) This Court had an occasion to deal with the validity of onerous conditions being passed while granting orders of bail in S.J. John Basil and other v. State Rep. by its Deputy Superintendent of Police, EOW-II, Guindy, Chennai - 600032 in Crl. O.P. No. 2600 of 2019 dated 06.02.2019. By relying on various judgments of the Hon'ble Supreme Court as well as this Court, it was held therein that the Courts are not empowered to impose onerous conditions. Following the rationale laid down in the various orders of the Hon'ble Supreme Court, the onerous conditions came to be modified in the said order.

(3.) I am of the view that the conditions imposed by the trial Court are similar onerous conditions and in view of the stand taken in the aforesaid order, the present petition seeking for modification also requires consideration.