AI Structured Summary
Not yet generated for this judgment
Judgment
Generally the Court should not impose onerous conditions. When the Sessions Judge has imposed onerous conditions, the High Court must take into consideration in what circumstances it has been done. Smuggling has become the order of the day. The accused are carriers. If they are released, there is possibility of their reviving their trade again. I do not know what made the Special Judge, Economic Offences, to grant bail. In a case like this the Court must think twice before granting bail. The petitioners are residents of Bombay. If the security that has been ordered is for a lessor amount, there is every apprehension that the petitioners would be tempted to jump the bail in the event of their release. The imposition of cash security by the learned Special Judge under the special circumstances directed by him is just and correct. The revision for relaxing the conditions imposed by the Court or for modifying the conditions, cannot be entertained. The proper course is to file an application for relaxing the conditions and that the revision as much is not maintainable. The decision of the Supreme Court in Keshab Narayan Banerjee and Another Vs. The State of Bihar, will not cover the facts and circumstances of this case.
The revision is dismissed.