RAKESH JAIN Vs. STATE OF M P

JUDGEMENT

(1.) By this application under Section 482 of the Cr.P.C. for modifying the condition of bail granted to the applicant.

(2.) Counsel for the applicant has vehemently urged the fact that the applicant/petitioner Rakesh Jain is a Govt. Servant and bail was granted to him in M.Cr.C. No.399/2010. However, it was directed that the applicant shall attend the police station concerned on first Sunday of every month and this condition is creating quiet hardship to the applicant because the applicant has various duties to perform and it is not always possible to go to the police station on the first Sunday. Moreover, all the other co-accused were granted bail and none of them are directed to attend the police station as required by the Court. Counsel stated that the condition be set aside since the applicant was also attending the Sessions Trial on each and every day of the trial. Hence, Counsel prayed for granted of bail.

(3.) Counsel for the respondent/State, on the other hand, has opposed the submissions of the Counsel for the applicant since bi parte order and prayed for dismissal of the application.