Mohammad Mansoor Khan vs Directorate Of Enforcement Government Of India, Represented By Its Assistant Director Bengaluru Zonal Office, At 3rd Floor, B Block, BMTC, Shantinagar, TTMC, K.H.Road, Bengaluru - 560027

Sreenivas Harish Kumar, J

This petition is filed by the first accused under section 439 (1)(b) of Cr.P.C. seeking relaxation of condition no.4 in the order dated 19.10.2020 in Crl.P.No.4580/2020.

Heard Sri. Varun S., learned counsel for the petitioner and Sri. M.Unnikrishnan, learned counsel for the respondent.

While granting bail to the petitioner, certain conditions were imposed, among which condition no.4 is that he should mark his attendance in the office of the respondent once in a fortnight, preferably on a Monday in between 9.00 a.m. and 12.00 noon.

The petitioner has now stated that because of his ill health due to blocks in his heart he finds it difficult to mark his attendance once in fortnight and this condition may be suitably modified in view of his sickness.

In a similar circumstance in Crl.P.No.11475/2023 filed by the very same petitioner, identical condition was modified permitting him to mark his attendance in the respondent’s office once in a month. The petitioner has produced medical documents in support of the ground for relaxation. Therefore having regard to the materials, petition is allowed. Condition no.4 is relaxed and the petitioner is permitted to mark his attendance in the respondent’s office once in a month on a Sunday between 9.00 a.m. and 12.00 noon till conclusion of trial.