MANOHAR SINGH Vs. STATE OF MADHYA PRADESH

JUDGEMENT

(1.) The present application is filed under Sec. 482 of the Cr.P.C for deletion of condition no.XI of the bail order dtd. 27/4/2021 passed in M.Cr.C No.19283/2021.

(2.) This court while granting bail to the applicant imposed condition no.XI that the applicant shall mark his presence before the concerned trial Court on every Saturday before 10 AM to 12 noon till the pendency of the trial.

(3.) Learned counsel for the applicant submits that the applicant has been appearing before the trial Court as per the said condition on every Saturday of the month for last two and half years. Recently, the applicant has undergone hip replacement surgery and he has been advised for bed rest. He is required to travel about 55 kms to appear before the trial court on every Saturday.