Y.RAMACHANDRA REDDY Vs. STATE OF ANDHRA PRADESH

JUDGEMENT

(1.) This petition is filed under Sections 439 of Code of the Criminal Procedure, 1973 (for short ?Cr.P.C.") seeking to relax the condition imposed by the learned I Additional Judicial Magistrate of First Class, Kadapa, by the order, dated 18.01.2021 in C.C.No.913 of 2020.

(2.) The case of the petitioner is that the respondent No.2 filed a complaint alleging that the petitioner having borrowed an amount of Rs.1,00,00,000/- and failed to repay the same and on repeated demands, he issued four cheques for Rs.25,00,000/- each, but the same were returned with an endorsement ?funds insufficient" and on appearance of the petitioner on 18.01.2021, the Court below while granting bail to the petitioner, directed to execute self bond with two sureties for 25% of the cheque amount by 15.03.2021. Challenging the said condition, the petitioner is before this Court.

(3.) Sri C.Prakash Reddy, learned counsel for the petitioner and learned Assistant Public Prosecutor for respondent No.1-State.