NEELAM NARVARIYA Vs. STATE OF MADHYA PRADESH

JUDGEMENT

(1.) Heard.

(2.) This petition under Sec. 482 of CrPC has been preferred for modification of order dtd. 10/9/2020 passed by this Court in M.Cr.C. No.31326/2020 whereby the petitioner was enlarged on bail with a condition that she shall mark her attendance before the concerned police station in the first week of every month.

(3.) Learned counsel for the petitioner submits that vide order dtd. 10/9/2020 the petitioner was enlarged on bail in Crime No.157/2020 registered at Police Station Hazira, District Gwalior for offences punishable under Ss. 328, 376 and 506 of IPC and under Sec. 67-A of Information Technology Act and apart from the other conditions, condition No.8 was imposed upon her to mark her attendance before the concerned Police Station in the first week of every month. He further submits that the petitioner in compliance of aforesaid order, the petitioner is regularly appearing before the concerned Police Station since 2020 and thereafter statement of the prosecutrix along with other prosecution witnesses were recorded. Petitioner has never breached the aforesaid condition. Since no complaint has been received against her, therefore, she be exempted from the aforesaid condition.