NARESH LAKSHMI NARAYANA MAHARANA Vs. STATE

JUDGEMENT

(1.) The petitioners, who have been arrayed as accused, were granted bail by the learned CCB and CBCID Metropolitan Magistrate, Egmore, Chennai on 03.12.2018 in Crl. M.P. No. 6875 of 2018 for the offences under Sections 43, 66(C) and 66(D) IT 2008, 419, 420 of IPC, on certain conditions that the petitioners shall deposit a sum of Rs. 5 lakhs each to the credit of Cr. No. 17 of 2018 and after compliance of the 1st condition cited above, the petitioners shall furnish each two sureties for like sum of Rs. 1,00,000/- to the satisfaction of this Court and one among the surety shall be a Government Servant and another surety shall be the blood relative of the accused.

(2.) Thereafter, the petitioners had filed Crl. M.P. No. 21820 of 2019 seeking to modify the said condition to deposit Rs. 5,00,000/- lakhs each. By an order dated 19.12.2018, the learned Principal Sessions Judge, Chennai, had modified the condition directing each of the petitioner/accused to deposit title deed worth about Rs. 5 lakhs before the Court concerned, instead of depositing a sum of Rs. 5 lakhs each. Aggrieved against the same, the petitioners had filed another Crl. M.P. No. 5218 of 2019 before the I Additional Sessions Judge, FAC - Principal Sessions Judge, Chennai, wherein the trial Court, by the order dated 18.03.2019, had deleted the condition imposed to deposit title deeds worth Rs. 5 lakhs.

(3.) The present Criminal Original Petition has been filed seeking to modify the condition directing the petitioners to furnish two sureties each for like a sum of Rs. 1,00,000/- to the satisfaction of the Court and one among the surety shall be a Government Servant and another surety shall be the blood relative of the accused.