BOLLINENI CHANDRA Vs. UNION OF INDIA

JUDGEMENT

(1.) This criminal petition is filed seeking relaxation of condition imposed in Crl.M.P.Nos.1721 of 2021 and 1752 of 2021 dtd. 28/6/2021 on the file of VII Metropolitan Sessions Judge, Hyderabad.

(2.) Heard Sri P.Amarender Reddy, learned counsel for the petitioner and Sri T.V.Subbarao, learned Special Public Prosecutor for respondent-State.

(3.) Learned counsel for the petitioner submits that by order dtd. 28/6/2021, petitioner was granted bail on a condition of his executing a personal bond for Rs.50,000.00 with two sureties in a likesum each to the satisfaction of the Court and the one of the sureties must be of this territorial jurisdiction and other surety shall be from the residential locality of the petitioner. Learned counsel submits that as the petitioner is resident of Tamilnadu State, he could not furnish local sureties, as such though the bail was granted in June, 2021, he is languishing in jail. He further submits that he was also accused in C.C.No.124 of 2021 and the High Court of Madras by order dtd. 5/10/2021 granted bail to the petitioner, wherein condition was imposed that he shall appear before the police daily at 10.30 a.m. until further orders. After that case was registered, the petitioner was produced on P.T Warrant and remanded in the present case. He submits that he can produce sureties from Tamilnadu State and he relied on the judgment of the Hon 'ble Apex Court in Moti Ram and Others Vs. State of Madhya Pradesh; 1978 4 SCC 47, wherein it was held thus: