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Judgment
13 paragraphs · 229 wordsG.S. Ahluwalia, J
This application under Section 482 of CrPC has been filed for modification of order dated 04.06.2021 passed in M.Cr.C. No. 20950/2021, by which
the applicant has been granted bail on furnishing cash surety of Rs.50,000/-.
It is submitted by the counsel for the applicant that the applicant is a poor person and he is not in a position to furnish the cash surety.
Considered the submissions made by the counsel for the applicant.
While granting bail to the applicant, this Court has consciously imposed the condition of furnishing cash surety of Rs.50,000/- in view of the fact that
not only, the applicant has criminal antecedents, but in spite of currency of externment order, the applicant not only, did not remove himself from the
limits of the District, but he was also found manufacturing illicit liquor. Even otherwise, at the time of argument of the bail application, concessional
statement was made by the counsel for the applicant that the applicant is ready and willing to abide by any stringent condition including that of
furnishing cash surety.
Under these circumstances, looking to the criminal antecedents of the applicant, coupled with the fact that the order of externment has also been
passed against the applicant, the condition of furnishing cash surety of Rs.50,000/- cannot be said to be unreasonable or harsh
Accordingly, the application fails and is hereby dismissed.