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Judgment
6 paragraphs · 230 wordsVijay Kumar Shukla, J
The present application is filed under Section 482 of the Cr.P.C for deletion of condition no.XI of the bail order dated 27.04.2021 passed in M.Cr.C No.19283/2021.
This court while granting bail to the applicant imposed condition no.XI that the applicant shall mark his presence before the concerned trial Court on every Saturday before 10 AM to 12 noon till the pendency of the trial.
Learned counsel for the applicant submits that the applicant has been appearing before the trial Court as per the said condition on every Saturday of the month for last two and half years. Recently, the applicant has undergone hip replacement surgery and he has been advised for bed rest. He is required to travel about 55 kms to appear before the trial court on every Saturday.
After hearing learned counsel for the parties and taking into consideration that the applicant has been appearing before the trial Court on every Saturday in terms of the condition no.XI of the bail order for two and half years and considering his health condition, the condition no.XI is deleted from the bail order. However, the applicant shall appear on the dates fixed by the trial Court.
Accordingly, the application is allowed to the said extent. The order passed today shall be read conjointly with the order dated 27.04.2021 in M.Cr.C no.13283/2021.