PRADEEP RAGHUWANSHI Vs. CENTRAL BUREAU OF INVESTIGATION

JUDGEMENT

(1.) Heard through Video Conferencing. This application has been filed for modification/deletion of the condition imposed by this Court vide order dated 9.1.2017 passed in M.Cr.C.No.21444/2016 read with order dated 28.3.2016 passed in M.Cr.C.No.4404/2016.

(2.) While granting bail to the petitioner Pradeep Raghuwanshi vide order dated 28.3.2016, this Court imposed a condition No.3 that the petitioner shall report to the nearest Police Station, where he resides at Indore once in a week, on every Sunday between 10.00 AM to 12.00 Noon unless required to attend the office of the Investigating Officer on that day. The subsequent order dated 9.1.2017 was passed modifying the aforesaid condition by directing that instead to appear in the Police Station once in a week on every Sunday, the petitioner shall now appear before the concerned Police Station on the last Sunday of every month between 10.00 a.m. to 12.00 noon.

(3.) Learned counsel for the petitioner has submitted that not only the investigation of the case has been completed long ago but the charge-sheet has been filed before the trial Court. As the petitioner has been arrayed as an accused, he has, in any case, to appear before the trial Court on the dates fixed by it.