ISHU KANJAR Vs. STATE OF MADHYA PRADESH

JUDGEMENT

(1.) This application under Sec. 482 of Cr.P.C has been filed for modification of order dtd. 12/1/2021 passed by the Coordinate Bench of this Court in M.Cr.C. No.583/2021 by which the applicant was granted bail on several conditions including that "the applicant shall mark his appearance before the concerned trial Court once in a fortnight till conclusion of trial".