LAKSHMANAN Vs. STATE

JUDGEMENT

(1.) This Criminal Original petition has been filed seeking modification of the condition imposed on 05.12.2019 in C.M.P.No.3895 of 2019 by the learned Principal Sessions Judge, Salem.

(2.) The petitioner was granted bail vide order dated 04.10.2019 in C.M.P.No.3138 of 2019 by the learned Principal Sessions Judge, Salem, on condition to report before the respondent police daily twice at 10.00 a.m., and 5.00 p.m., until further orders. Thereafter the conditions were modified twice. Now, the petitioner has filed to modify the condition to report before the respondent police once in fifteen days at 10.00 p.m., until further orders.

(3.) The learned counsel for the petitioner submitted that the condition imposed by the learned Sessions Judge has been modified twice and as per the order, the petitioner has been appearing and signing before the respondent police once in fortnight. The learned counsel for the petitioner further submitted that the petitioner is willing to appear before the concerned Magistrate, instead of the respondent police.