OMKAR Vs. STATE OF M.P.

JUDGEMENT

(1.) Heard. This petition is filed by the applicant under the provisions of Section 440 of the Code of Criminal Procedure, 1973, hereinafter as Code, for reduction modification of conditions imposed vide order dated 7-11-2014 by learned 2nd Additional Sessions Judge, Piparia, while granting bail to the applicant.

(2.) The applicant was arrested on 3-11-2014 in connection with Crime No. 86/40/14, registered by PS-GRP, Piparia for offence punishable under Section 379 of I.P.C.

(3.) The applicant filed a bail application, which was considered on its merit and allowed by the learned Additional Sessions Judge with the following conditional directions order:--