Saravanan vs State

The prayer sought for herein is for a modification of the order passed by the learned II Additional District & Sessions Judge, Poonamalee,

Thiruvallur, dated 13.10.2017 in Crl.M.P.No.304 of 2017 in S.C.No.190 of 2010 in Crime No.256 of 2010 on the file of the respondent police,

by permitting the petitioner to produce the ration card surety before the Hon''ble Court.

Heard Mr.S.Senthil Vel, learned counsel appearing for the petitioner and Mr.R.Ravichandran, learned Government Advocate (Criminal Side)

appearing for the respondent.

The learned II Additional District & Sessions Judge, Poonamalee, Thiruvallur, by order dated 13.10.2017 in Crl.M.P.No.304 of 2017 in

S.C.No.190 of 2010, has passed an order enlarging the petitioner on bail on condition that the petitioner shall execute a bond for a sum of

Rs.25,000/- with two sureties for a likesum.

It is the case of the petitioner that the petitioner is ready and willing to execute the personal bond for a sum of Rs.25,000/- to the satisfaction of

the learned Judge, however, with regard to two sureties, since the sureties do not have source to execute a bond for a sum of Rs.25,000/-, they

are ready and willing to produce their respective ration cards as surety documents and accepting the same, the petitioner can be enlarged on bail.

I have heard the learned Government Advocate(Criminal Side) appearing for the respondent in this regard.

Since the sureties have expressed their difficulties to produce the sureties with Rs.25,000/- bond, but at the same time, the two sureties, as

directed by the Court below, could be able to produce their respective ration cards, this Court is inclined to pass the following orders:

(1)The petitioner is permitted to execute a personal bond for a sum of Rs.25,000/- with two sureties on production of ration cards by

them to the satisfaction of the learned Judge.

(2)On such execution of bond and production of two sureties, the petitioner shall be enlarged on bail, as directed by the Sessions

Court by order dated 13.10.2017.

With these directions, this Criminal Original Petition is disposed of.