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Judgment
6 paragraphs · 184 wordsRoopesh Chandra Varshney, J
This petition under Section 482 Cr.P.C. has been filed for setting aside and deleting the condition of order dated 21/1/2022 passed in M.Cr.C.No. 2300/2022; whereby, petitioner has been directed to appear before the SHO, Police Station Chinnoni, District Morena on 1st of every month during the pendency of trial.
According to learned counsel for the petitioner, petitioner is a poor labour and it is not possible for him financially to appear on 1st of every month before the SHO. Petitioner is facing trial regularly.
On the other hand, learned counsel for the State submits that petitioner is facing trial for the offence under Section 457 and 380 of IPC, therefore, to ensure his presence such condition has been imposed.
Considering the submissions advanced by learned counsel for the parties and in the facts and circumstances of the case, the aforesaid condition is modified to the extent that now the petitioner will mark his attendance before the SHO, Police Station Chinnoni, District Morena on 1st of every two months during the pendency of trial.
With the aforesaid, petition stands disposed of.