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
10 paragraphs · 258 wordsHanchate Sanjeevkumar, J
This criminal petition is filed by the petitioner under Section 439(1)(b) of the Code of Criminal Procedure (Cr.P.C.)/483(1)(b) of Bharatiya Nagarika Suraksha Sanhita, 2023 (BNSS), praying to relax one of the conditions imposed by this Court while allowing the bail petition in Crl.P.No.100579/2026 , with the following prayer:
"PRAYER
WHEREFORE, the petitioner/accused No.3 humbly prays that this Hon'ble Court may be pleased to allow this criminal petition and relax the condition No.(ii)(d) for a period of 4 weeks in the order dated 01.04.2026 passed by this Hon'ble Court in Crl.P.No.100579/2026 in the interest of justice and equity."
This Court on 01.04.2026 has disposed of the petition by granting regular bail to the petitioner by imposing certain conditions. One of the condition at Clause No.(ii)(d) of the operative portion of the order reads as follows:
"ii. xxxx
d) The petitioner shall not leave the jurisdiction of the Trial Court without prior permission of the Court."
Learned counsel appearing on behalf of the petitioner submitted that the marriage of the daughter of the petitioner/accused No.3 is scheduled to be held on 14.05.2026; hence, petitioner/accused No.3 has to attend the marriage. Therefore, prays to allow the petition by relaxing one of the conditions imposed by this Court.
Considering the submission made by the learned counsel appearing for the petitioner and upon perusal of the invitation card of marriage, the condition imposed by this Court be relaxed for a period of four weeks from today.
With the above said observations, the petition is allowed.