MONU Vs. STATE OF MADHYA PRADESH

JUDGEMENT

(1.) This petition has been filed under Sec. 482 of Cr.P.C. by the petitioner for deletion of condition No.7 as imposed in order dtd. 30/8/2022 passed in MCRC.No.41237/2022 while granting regular bail.

(2.) It is the submission of learned counsel for the petitioner that petitioner has been granted bail vide order dtd. 30/8/2022 passed in MCRC No.41237/2022 with the direction that he shall mark his presence once in a week before the police station concerned between 10 am to 2.30 pm till conclusion of trial. From 15 months, he is abiding the said condition regularly. Therefore, he seeks deletion/appropriate modification in the condition.

(3.) Learned counsel for the respondent/State opposed the prayer and prayed for dismissal.