SATISH Vs. THE STATE

JUDGEMENT

(1.) THE petitioner has filed this petition under Section 439(1)(b) of Cr.P.C., seeking to modify condition No. 4 imposed in the order dated 21.07.2014 passed in Criminal Petition No. 200549/2014 and to grant bail on medical grounds for a period of two months in connection with Crime No. 138/2013 of Brahmpur Police Station, registered for the offences punishable under Sections 143, 147, 148, 120(B), 341,379, 302, 396 r/w Section 149 of IPC.

(2.) I have heard the learned counsel appearing for the petitioner and the learned High Court Government Pleader appearing for the respondent -State and I have perused the complaint, FIR, charge sheet and the order passed by this Court dated 21.07.2014 in Criminal Petition No. 200549/2014.

(3.) WHEREAS the learned High Court Government Pleader appearing for the respondent -State submits that petitioner who had obtained the bail from this Court on an earlier occasion failed to utilize the same. The petitioner is the main accused in the case and he is also involved in other criminal cases with that background such a condition was imposed by this Court while granting him bail on an earlier occasion. Therefore, he opposes for relaxing the condition imposed in the earlier order. However, he submits that with the same conditions petitioner's request for grant of fresh bail for a period of two months may be granted.