T.V.Thamilselvi, J
1. This Criminal Original Petition has been filed to modify the condition imposed on the petitioner in para no.5(a) of the Crl.M.P.No.15392 of 2024 dated 13.03.2024 passed by the Hon'ble V Metropolitan Magistrate at Chennai, Egmore.
2. The learned counsel for the petitioner submitted that the petitioner is not an accused and the lower Court, while granting bail to the petitioner, the trial Court imposed a condition that “petitioner will be released on bail by executing himself along with two solvent sureties for Rs.10,000/- ( Rupees Ten Thousand Only), one of the sureties must be blood relative or family member and they shall produce Ration Card and Aadhar Card or any other Photo identity proof.” However, he do not have any blood relation to stand as surety to him. Hence, the modification petition has been filed by the petitioner.
3. Heard the learned Government Advocate (Criminal Side) appearing for the respondent police.
4. Considering the facts and circumstances of the case, reason is justifiable, hence, this Court modifies the condition that the “petitioner will be released on bail by executing himself along with two solvent sureties for Rs.10,000/- ( Rupees Ten Thousand Only)”. The other conditions imposed by the Court shall remain intact.
5. With the above modification, this Criminal Original Petition is disposed of.
