SIVAMANI Vs. STATE

JUDGEMENT

(1.) This petition has been filed challenging the condition imposed by the Court below while granting bail to the petitioner.

(2.) The respondent police arrested the petitioner in Crime No. 15 of 2019 for an offence under Sections 3(2)(a), 4(1), 5(1)(a), 6(1) and 7(1) of the Immoral Traffic (Prevention) Act, 1956. The petitioner was remanded to judicial custody on 08.06.2019. The petitioner filed a bail petition before the Court below and the Court below was pleased to enlarge the petitioner on bail by imposing certain conditions.

(3.) The petitioner is aggrieved by the first condition wherein the petitioner has been directed to furnish one surety who should be a blood relative or his wife.