RAMESH Vs. STATE

JUDGEMENT

(1.) This petition has been filed seeking for modification of the condition imposed by the Court below, while granting statutory bail to the petitioners.

(2.) The petitioners were arrested and remanded to judicial custody for the offences under Sections 341, 363, 292 r/w 395, 414 and 109 of IPC. The petitioners filed a petition under Section 167 (2) Cr.P.C. seeking for statutory bail.

(3.) The Court below allowed the said petition subject to certain conditions, two of which are as follows: