VIRENDRA SHARMA Vs. STATE OF M.P.

JUDGEMENT

(1.) This application under Sec. 482 of Cr.P.C. has been filed for suspending the condition of repayment of loan amount to the Bank with a direction that the applicant shall surrender himself on expiry of bail period.

(2.) The applicant has already been granted bail by order dtd. 8/7/2019 passed in M.Cr.C. No.21413/2019 on the condition that he shall produce NOC from the concerning Bank.

(3.) It is submitted that since the applicant could not repay the outstanding amount, therefore, the NOC has not been issued. Thus, it is prayed that the applicant may be granted temporary bail for a period of fifteen days, so that he can repay the loan amount.