DILIP Vs. STATE OF MADHYA PRADESH

JUDGEMENT

(1.) This application under Sec. 482 of the Criminal Procedure Code, 1973 has been filed by the applicant for the modification of order dtd. 4/5/2023 passed in MCRC.No.17689/2023;whereby, this Court has allowed the bail application directing the applicant to deposit a sum of Rs.4,00,000.00 in the trial Court in the manner prescribed therein.

(2.) Learned counsel for the applicant has submitted that the applicant has already deposited a sum of Rs.3,50,000.00, however the applicant is finding it very hard to deposit the further sum of Rs.50,000.00 as he is unemployed, and even otherwise was a labourer. It is further submitted that in identical circumstances, this Court has already relaxed the condition in respect of other accused persons in MCRC.No.39393/2023 and MCRC.No.39415/2023. Thus, it is submitted that under the same terms and condition the order may be relaxed.

(3.) Learned counsel for the respondent/State has opposed the prayer.