ASHOK CHHARI Vs. STATE OF MADHYA PRADESH

JUDGEMENT

(1.) This application under Sec. 482 of Cr.P.C has been filed for modification of order dtd. 20/1/2021 passed by the Coordinate Bench of this Court in M.Cr.C. No.2584/2021 by which the applicant was granted bail on several conditions including that "petitioner shall mark his attendance before the trial court once a fortnight till conclusion of the trial".