Full Judgment Text
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CASE NO.:
Appeal (crl.) 105-106 of 2008
PETITIONER:
N. JOTHI
RESPONDENT:
ADDL.DIRECTOR GENL.OF POLICE & ANR
DATE OF JUDGMENT: 15/01/2008
BENCH:
CJI K.G. BALAKRISHNAN & R.V. RAVEENDRAN
JUDGMENT:
JUDGMENT
O R D E R
CRIMINAL APPEAL NOS.105-106 OF 2008
(@SPECIAL LEAVE PETITION (CRL.)NOS.8205-8206 OF 2007)
Leave granted.
2. Heard both sides.
3. The second respondent herein had originally filed a complaint and on the
basis of that complaint the police had registered a case against the appellant herein under
Sections 109, 409, 420 IPC and 13(1)(c), 13(1)(d)(ii) and (iii) of the Prevention of Corrupt
ion
Act, 1988.
4. The appellant, a Member of the Bar and Member of Parliament had moved an
application for anticipatory bail. Learned Single Judge, by order dated 3.12.2007, was
pleased to grant anticipatory bail subject to the condition that the appellant should depos
it a
sum of Rs.10,27,504/- before the Principal Sessions Judge,Chennai within four weeks.
5. The appellant submits that the condition should not have been imposed as it
is not a case where the complainant has made any claim against the appellant accused.
There is also
some confusion as to whether the learned counsel for the appellant volunteered to deposit
such amount or whether the said amount was specified at the instance of the State counsel
and counsel for Intervenor. Be that as it may. The appellant is a sitting M.P. an
d this
condition is unnecessary to ensure his presence. So we delete the first condition impose
d
by the High Court regarding deposit of the above mentioned sum by the appellant. As a
consequence, the second condition is also modified directing the appellant to execute a bond
for a sum of Rs.25,000/- with one surety for a like sum, to the satisfaction of the Princip
al
Sessions Judge, Chennai. In other respects, the order passed by the learned Single Judge is
upheld. The appeals are disposed of accordingly.