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Judgment
4 paragraphs · 106 words
Deepak Kumar Agarwal, J
This petition has been filed under Section 482 of Cr.P.C. for deleting condition no. 7 given in order dated 02.02.2022 passed in CRA No. 1126/2022, whereby, while granting bail to the appellant wherein he has been directed to mark his presence before the SHO of the concerning police station on 1st of every month during the pendency of the trial.
Considering the facts and circumstances of the case and submissions of learned counsel for the appellant, this petition is allowed and condition No.7 given in order dated 02.02.2022 is deleted.
Accordingly, this order shall be read in conjunction with order dated 02.02.2022.