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Judgment
7 paragraphs · 153 wordsSanjeev S Kalgaonkar, J
This petition under Section 482 of Cr.P.C. is filed by the petitioner feeling aggrieved by condition No.7 of the bail order passed by co-ordinate Bench of this Court dated 22.11.2022 in MCRC No.50505/2022.
Learned counsel for the petitioner submits that petitioner is daily wager. He is sole bread earner of the family, therefore, it is difficult for the petitioner to appear before SHO of the concerning Police Station in the first week of every month until statement of complainant is recorded. It is further submitted that condition No.7 is onerous, therefore, it may be deleted.
Perused the order dated 22.11.2022.
Petitioner is directed to mark his presence before SHO of the concerning Police Station in first week of every month until statement of complainant is recorded.
The condition doesn't at all appears to be onerous. No indulgence in exercise of inherent jurisdiction is called for.
Petition is hereby rejected.