GOVIND RAMNIVAS CHANDAK Vs. STATE OF MAHARASHTRA

JUDGEMENT

(1.) HEARD

(2.) THE applicant is charged with an offence punishable u/s.12 of the Prevention of Corruption Act. THE applicant was arrested on 9th December 2004 and was released on bail of Rs.2 lakhs with two sureties in the like amount vide order of this court dated 27th January 2005. THE applicant thereafter furnished the bail with two sureties before the Sessions Court and was on bail till 12th February 2008. THE applicant thereafter regularly attended the Sessions Court till 12th February 2008. On that date, on an application by the sureties for their discharge on the ground that the sureties wanted to go out of station, the learned Sessions Judge discharged the sureties. THE applicant sought time for furnishing fresh sureties but the learned Sessions Judge rejected the said prayer and applicant was taken in custody. THE applicant has, therefore, approached this court for modification of the term of the bail by furnishing cash security of Rs.2,00,000/-.

(3.) APPLICATION is disposed of.