SURAJ Vs. STATE OF MADHYA PRADESH

JUDGEMENT

(1.) By way of this application under Sec. 482 of CrPC, the applicant seeking modification of order dtd. 20/4/2023 passed by this Court in MCRC 14106 of 2023 whereby this Court had granted bail to him subject to furnishing a cash surety of Rs.25,000.00.

(2.) It is contended on behalf of applicant that applicant is in custody since 6/12/2020 in connection with offence punishable under Ss. 363, 366-A and 376 (2)(N) of IPC and Sec. 5 (L)/6 of POCSO Act. He is a poor person and rustic villager and living in the pathetic condition and family members of the petitioner are hand to mouth. He is unable to furnish the cash surety of Rs.25,000.00 as imposed by this Court while granting bail to him as his financial condition is not good.

(3.) Considering the grounds made on behalf of applicant, in the interest of justice, this application is allowed and is directed that the applicant shall furnish a cash surety of Rs.5,000.00 in place of Rs.25,000.00 and remaining condition shall remain as it is.