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Judgment
5 paragraphs · 176 wordsAkhil Kumar Srivastava, J
By way of filing this application, the applicant seeks modification of order dated 18.02.2020 passed in M.Cr. C. No. 3371/2020 in which the applicant has been granted regular bail subject to deposit of defalcated amount i.e. Rs.81,500/-.
It is stated by the learned counsel for the applicant that the applicant is a poor labour and is unable to deposit the aforesaid amount.
Having heard the learned counsel for the applicant, it is observed that the order on an application filed by the applicant under section 439 of the Cr.P.C. granting bail to him was passed on an undertaking given by the applicant to the effect that he would deposit the defalcated amount and subject to the fulfillment of the undertaking, the bail was granted to him but the said amount has not been paid till date by the applicant and now he has filed this application seeking modification in the bail order which is not permissible in law.
I do not find any merit in the prayer, accordingly, the application is dismissed.