ANTHONY RAJ Vs. STATE

JUDGEMENT

(1.) This Criminal Original Petition has been filed seeking to modify the condition imposed by the Court below while granting bail to the petitioner.

(2.) The respondent police has registered an FIR in Crime No. 456 of 2018 for the offence under Ss. 406, 420, 468 and 471 IPC. This petitioner has been shown as A1. The petitioner was arrested and remanded to judicial custody on 21/12/2018. The petitioner filed a petition seeking for bail and the Court below granted bail by imposing conditions. The petitioner is aggrieved by two of the conditions imposed by the Court below viz.,

(3.) The learned counsel for the petitioner submitted that the transaction is purely a business transaction and therefore, the Court below went wrong in imposing the conditions, which are onerous in nature. The learned counsel further submitted that this Court has deprecated the practice of imposing condition of deposit of money as cash security. The learned counsel further submitted that this petitioner has already suffered incarceration for more than 45 days. Therefore, the learned counsel submitted that the conditions imposed by the Court below has to be modified.