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Judgment
7 paragraphs · 291 wordsRajendra Kumar Vani, J
The applicant has filed the present M.Cr.C. under Section 528 of the Bhartiya Nagrik Suraksha Sanhita, 2023, seeking modification of the order dated 07.10.2025 passed in Cr.A. No.9158/2025 wherein the applicant was granted bail.
Learned counsel for the applicant submits that the Court has granted bail to the applicant by imposing some conditions on him. He further submits that he wants modification in the condition No.(vi) of para 7 of the bail order, which was passed in Cr.A. No. 9158/2025 on 07.10.2025 on the ground that applicant is under continuous Ayurveda treatment from Neeraj Clinic, Rishikesh Uttarakhand and examined himself twice in a month, as he is suffering from epilepsy since the year 2009 and is unable to take proper treatment but due to condition no. (vi) of para 7, he is facing difficulty to mark his appearance at Police Station-Ramnagar, District Anuppur, which is 100 km away from the present residence of Sohagpur, District Shahdol. In these circumstance, it is prayed that condition No.(vi) of para 7 of the bail order may kindly be modified directing the applicant to mark his appearance before the P.S.-Sohagpur, District-Shahdol once in two month instead of every Saturday.
Learned counsel appearing for the State has no objection to the said prayer.
Considering the facts and circumstances of the case, this M.Cr.C. is allowed and accordingly, the condition No.(vi) of para 7 of the order dtd. 07.10.2025 passed in Cr.A. No. 9158/2025 is modified to the following extent:-
"(vi) The applicant shall mark his presence before the Police Station-Sohagpur, District Shahdol once in a month till conclusion of the trial;"
Let a copy of this order be kept along with the record of Cr.A. No. 9158/2025.