LAKSHMI KADUMBADI Vs. STATE

JUDGEMENT

(1.) This petition has been filed for modification of the conditions imposed by the learned Principal Sessions Judge, City Civil Court, Chennai in Crl. M.P. No. 21250 of 2018 dtd. 11/12/2018.

(2.) While granting anticipatory bail to the petitioner in respect of the offence under Sec. 406, 420 and 506(ii) of IPC in Crime No. 117 of 2016, the lower Court has directed the petitioner to deposit the title deeds worth Rs.10.00 lakhs before the Metropolitan Magistrate for exclusive trial of CCB and CBCID Cases, Chennai and the petitioner was ordered to be released on bail in the event of arrest or on her appearance within a period of fifteen days from the date of receipt of a copy of order before the said Magistrate on condition that the petitioner shall execute a bond for a sum of Rs.10,000.00 each with two sureties for a like sum each to the satisfaction of the respondent police or the police who intends to arrest or to the satisfaction of the learned Magistrate, and to report before the respondent daily at 10.30 a.m for a period of one month. Thereafter, she sought for modification of the conditions imposed by the Principal Sessions Judge, City Civil Court, Chennai in Crl. M.P. No. 21818 of 2018 in Crl. M.P. No. 21250 of 2018 and the same was dismissed on 19/12/2018.

(3.) The learned counsel for the petitioner would contend that the entire alleged transactions are between the 1st accused and the de-facto complainant and the petitioner did not sign in the alleged cheques. He would further submit that the petitioner does not possess any immovable property of her own and due to matrimonial dispute, the petitioner along with her 3 years old kid left the matrimonial home and is living with her mother. The petitioner is wholly depending on her mother and therefore, she is unable to comply with the conditions which is highly impossible and hence, he prays to modify the said condition by deleting the same and consequently set aside the order dtd. 19/12/2018.