BANWARI LAL JATAV Vs. STATE OF M P

JUDGEMENT

(1.) Heard on the question of admission and perused the record. This petition under Section 482 of Cr.P.C. is preferred by the petitioner herein/accused for quashing the condition imposed in the order dated 15.7.2013 passed by the Sessions Judge, Shivpuri in Bail Application No. 393/2013, wherein granted bail under Section 438 of Cr.P.C. with a condition to submit bail bonds within a period of seven days.

(2.) Facts of the case, in brief, are that a case at Crime No. 305/2012 under Sections 420, 467, 468 and 471 of IPC was registered against the petitioner herein/accused Banwarilal Jatav at Police Station Kotwali, Shivpuri, thereafter the petitioner filed an application under Section 438 of Cr.P.C. seeking anticipatory bail. The application was considered and allowed by the Sessions Judge, Shvipuri vide the impugned order dated 15.7.2013 with certain conditions. The impugned order reads as under:

(3.) The petitioner fails to submit bail bonds before the authority as directed by the Sessions Judge within the prescribed period, thereafter he moved an application before the Sessions Judge for extension of time to furnish the bail bonds. The application was considered and vide order dated 23.8.2013, the same was dismissed.