SREEDHAAR PRASAD Vs. STATE OF U. P.

JUDGEMENT

(1.) This is an application seeking modification of the order dtd. 12/10/2020 passed in Criminal Misc. Application No. 29850 of 2020 to the extent of removing the condition of one family member as a surety and direct the release of the applicant on his furnishing a personal bond along with any two sureties each in the like amount to the satisfaction of the court concerned or pass any other and further orders in the interest of applicant considering the present facts and circumstances of the case.

(2.) It is contended that the applicant filed Criminal Misc. Bail Application aforementioned seeking regular bail in Case Crime No. 0816 of 2017, under Ss. 420, 467, 468, 120-B IPC and Sec. 66 of Information Technology Act, Police Station Kotwali City, District Bijnore. This Court vide order dtd. 12/10/2020 was pleased to enlarge the applicant on bail on his furnishing a personal bond of Rs.1.00 Lac with two sureties (one should be of his family members) each in the like amount to the satisfaction of the Court concerned.

(3.) It has been submitted that the applicant has not been able to obtain bail on account of the fact that he has not been able to arrange a family member to stand as his security as directed by this Court while granting bail vide order dtd. 12/10/2020 and has been languishing in jail since 15/7/2019. His father has expired and his family comprises of his Mother and Wife, who are home makers and two daughters, one of whom is working in Vishakhapatnam and the other studying in Mumbai.