SENTHIL Vs. STATE

JUDGEMENT

(1.) This petition is filed to modify the condition imposed in Crl.M.P.No.4190 of 2019, dated 10.04.2019 on the file of the Hon'ble CCB and CBCID Metropolitan Magistrate, Egmore, Chennai, that the petitioner shall deposit title deed worth Rs.5,00,000/- before the Court.

(2.) The case of the prosecution is that the petitioner cheated the defacto complainant to the tune of Rs.50 lakhs.

(3.) The learned counsel appearing for the petitioner would submit that the petitioner was arrested and remanded to judicial custody on 09.02.2019 by the respondent police. Further he would submit that, the petitioner was detained after the statutory period of 60 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 10.04.2019. However, while ordering bail to the petitioner, the learned Magistrate, imposed certain conditions as follows :-