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Judgment
12 paragraphs · 272 wordsAnand Pathak, J
1 . This petition has been filed under Section 482 of Cr.P.C. by the petitioner for deletion of condition No.7 as imposed in order dated 30.08.2022 passed in MCRC.No.41237/2022 while granting regular bail.
It is the submission of learned counsel for the petitioner that petitioner has been granted bail vide order dated 30.08.2022 passed in MCRC No.41237/2022 with the direction that he shall mark his presence once in a week before the police station concerned between 10 am to 2.30 pm till conclusion of trial. From 15 months, he is abiding the said condition regularly. Therefore, he seeks deletion/appropriate modification in the condition.
3 . Learned counsel for the respondent/State opposed the prayer and prayed for dismissal.
4 . Heard the counsel for the parties and perused the record appended thereto.
Petitioner appeared regularly before concerned Police Station and did not break the condition.
6 . I n view of the aforesaid, the present petition under Section 482 of Cr.P.C. is allowed and the said condition is modified to the extent that petitioner shall mark his appearance on first Sunday, once within a three months between 10:30 am to 2:30 pm regularly before concerned Police Station without any fail.
Accordingly, petition stands disposed of in above terms.
8 . Rest of the conditions of order dated 30.08.2022 passed in MCRC.No.41237/2022 shall remain intact.
9 . This order shall be read in conjunction with order dated 30.08.2022 passed in MCRC.No.41237/2022.
Copy of this order be sent to concerned Station House Officer, for compliance.
Copy of this order be kept in file of the MCRC No.41237/2022.