SHIV SHANKAR Vs. U.T. CHANDIGARH

JUDGEMENT

(1.) By way of present petition filed under Sec. 482 Cr.P.C., prayer has been made to modify the order dtd. 22/3/2023, in FIR No-119 dtd. 28/9/2019 registered u/s- 279, 337, 338 of IPC and 3/181 of M.V. Act at P.S. Sector 19 Chandigarh, passed by the Additional Session Judge, Chandigarh so as to change the condition of bail order qua furnishing of local surety with immovable property situated in the jurisdiction of the Trial Court.

(2.) Briefly stated, the facts of the case are that an F.I.R No.19 dtd. 28/9/2019 U/S-279, 337, 338 of IPC and Sec. 3/181 of Motor Vehicles Act, 1988 was registered at P.S. Sector-19 Chandigarh, against the petitioner. Petitioner applied for bail in the Session Court and the same was allowed vide order dtd. 22/3/2023 on furnishing bail bonds in the sum of Rs.25,000.00 with one surety of the like amount to the satisfaction of the Illaqa/ Duty magistrate. Petitioner is primarily aggrieved with the condition specified in the order regarding local surety which is reproduced as under:-

(3.) Petitioner subsequently filed the mercy application for reviewing the bail order dtd. 22/3/2022 with respect to the condition of local surety, but the same was dismissed.