AI Structured Summary
Not yet generated for this judgment
No AI summary yet
Generate an eight-section analysis of this judgment — facts, issues, reasoning, ratio and a plain-language gist.
Judgment
7 paragraphs · 235 wordsVivek Rusia, J
The present petitioner has filed this petition under Section 482 of Cr.P.C. seeking modification of order dated 19.10.2020 passed in M.Cr.C. No.38757/2020; whereby this Court has granted the bail with following conditions :-
"that before releasing the applicant trial court shall verify about the criminal antecedents of the applicant and if he found any criminal antecedent of the applicant then this order shall be treated as cancelled without reference to this Court."
At the time of furnishing the bail, the Trial Court found that one criminal case bearing Crime No.269/2012 was registered at Police Station Balakwada, District Khargone against the petitioner. Hence, denied him to release.
Learned counsel for the petitioner submits that in the said offence applicant has been acquitted by order dated 26.11.2013 by way of compromise and apart from this there is no criminal antecedent.
In view of the above, order dated 19.10.2020 is modified to the extent that the applicant be released on bail after furnishing the bail bond of Rs.1,00,000/- (Rs. One Lakh Only) with one solvent surety in the like amount to the satisfaction of the Trial Court for his appearance before the Trial Court on all such dates as may be fixed in this behalf by the Trial Court during pendency of trial and shall also abide by the conditions enumerated under Section 437 (3) of Cr.P.C.
C.c. as per rules.