SHANMUGAM Vs. STATE

JUDGEMENT

(1.) This petition is filed for modification to modify the condition imposed in Crl.M.P.No.155 of 2019 dated 09.01.2019, on the file of the learned CCB & CBCID Metropolitan Magistrate, Egmore, Chennai, thereby imposed the condition that the petitioner shall deposit a sum of Rs.25 lakhs to the credit of Crime No.290 of 2018.

(2.) The case of the prosecution is that this petitioner along with the other accused had cheated many innocent job seekers on the promise of getting them job at Government establishments. The first accused namely, Navappan posed himself as an I.A.S. Officer and claimed to be working as Under Secretary to the Government of Tamil Nadu lured many job aspirants and induced them to part with huge sum of money through out a state of Tamil Nadu at different districts. The accused aided and gave out that the first accused being as I.A.S. Officer could arrange job at the Secretariat and other Government undertakings. Apart from this case there are three others the case of similar natures are pending against this accused.

(3.) The learned counsel appearing for the petitioner would submit that the petitioner was arrested and remanded to judicial custody on 05.10.2018 the respondent police. Further he would submit that, the petitioner has been remanded with subsequent Goondas under the Act 14/1982 on 16.10.2018 and hence, the petitioner has been in the imprisonment for the past 106 days and therefore, he filed a petition for the grant of statutory bail under Section 167(2) Cr.P.C . The learned CCB & CBCID Metropolitan Magistrate, Egmore was pleased to grant bail to the petitioner by an order dated 09.01.2019. However, while ordering bail to the petitioner, the learned Magistrate, imposed certain conditions as follows :-