KISHORI LAL Vs. STATE

JUDGEMENT

(1.) By this petition, the petitioner is seeking relaxation of condition imposed by this Court while granting bail by order dtd. 15/3/2021. A miscellaneous Application would have sufficed but the petitioner was advised to file the present writ petition.

(2.) Be that as it may, the petitioner has highlighted that pursuant to order dtd. 15/3/2021, he has been making attempts to satisfy condition (b) specified in the aforesaid order granting bail, which reads as follows:

(3.) It is submitted that the petitioner is facing difficulty in satisfying the said condition and that the surety produced by him has been rejected by the concerned Court. It is further stated that since the petitioner is not a local resident of Goa, he is finding it extremely difficult to produce local surety. In this backdrop, it is prayed that the said order may be modified to the effect that instead of producing one or two solvent sureties for the amount of Rs.50,000.00, the condition may be relaxed and petitioner may be allowed to deposit Rs.50,000.00 as cash surety.