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Judgment
5 paragraphs · 111 words
Pranay Verma, J
This petition under Section 482 of the Cr.P.C. has been filed for modification of condition as laid down in the order dated 22.12.2022 passed in M.Cr.C. No.58627/2022.
Learned counsel for the petitioner submits that the Investigating Officer is not acting in terms of the order hence the petitioner be permitted to appear before the trial Court itself since the charge-sheet in the matter has already been filed.
Prayer is reasonable hence is allowed and it is directed that the petitioner shall appear before the trial Court on the next date of hearing fixed before it and shall furnish his bail bonds.
Petition is accordingly allowed and disposed off.