HARNAM SINGH Vs. STATE OF MADHYA PRADESH

JUDGEMENT

(1.) BY preferring the instant petition under Section 482 of Cr.P.C., the petitioner is praying for dispensing with the condition imposed vide order dated 4th November 2009 passed in Misc. Cri. Case No. 7147/2009 by this Court wherein following observations have been made:-

(2.) TO substantiate his grounds taken in the petition, learned counsel for the petitioner has drawn attention of this court to the decision in the case of Salauddin Abdul Samad Shaikh Vs. State of Maharashtra 1996 SCC (Cri.) 198 in which the Hon. Apex court has been pleased to observe as under:-

(3.) IN the light of the above, it is submitted by the learned counsel for the petitioner that the condition so imposed under the order impugned with respect to moving for regular bail before the court competent immediately after submission of charge-sheet appears to be uncalled for and the petitioner deserves to be relieved of such restriction.