SANTOSH ALIAS SANTU Vs. STATE OF HARYANA

JUDGEMENT

(1.) The Court has been convened through Video Conferencing due to Covid-19 pandemic.

(2.) The present petition has been filed under Section 482 of the Code of Criminal Procedure for quashing/modifying the impugned order dated 17.03.2020 (Annexure P/1) whereby while granting regular bail to the petitioner in case FIR No.121 dated 09.02.2017 (Annexure P/2) registered under Section 379-B IPC at Police Station Sarai Khawaja, District Faridabad, learned Additional Sessions Judge imposed a condition to the effect that while furnishing bail bonds of Rs.50,000/- with two sureties, one surety will deposit Rs.50,000/- as cash surety.

(3.) Facts, in brief, are that above mentioned FIR was registered against unknown persons on the allegation that on 08.02.2017 they had forcibly snatched a mobile phone and a bag from the complainant. During investigation, the petitioner was arrested. The petitioner was released on bail, but he misused the concession and did not appear before the trial Court and vide order dated 18.03.2019, his bail was cancelled. On 19.08.2019 he was declared as a proclaimed offender and was arrested on 13.11.2019 and is in custody since then. The petitioner filed the first bail application which was dismissed by the trial Court vide order dated 29.01.2020. The second application for bail pending trial was allowed by the trial Court vide impugned order dated 17.03.2020 (Annexure P/l) wherein the following condition was imposed:-