GURMIT SINGH Vs. STATE OF ORISSA

JUDGEMENT

(1.) Accused of offences punishable under sections 279, 337 and 304 read with section 34 of the Indian Penal Code, each of the two petitioners has been admitted to bail by Mr. S. Mishra, the learned Additional Sessions Judge at Jeypore. The petitioners have been required to furnish bail of Rs. 10.000/- each with two local sureties for the like amount to the satisfaction of the Sub-divisional Judicial Magistrate, Koraput.

(2.) I have heard the learned counsel for the petitioners and the learned Standing Counsel, having admitted the application. It bas been submitted on behalf of the petitioners that the bail amount with a direction to furnish two local sureties for the like amount has been excessive and is not sustainable and therefore, modification has been sought.

(3.) The amount of every bail bond shall be fixed with due regard to the circumstances of the case and shall not be excessive. In Moti Ram and others v. State of Madhya Pradesh, the Supreme Court has observed and held: