ANSHUL AGRAWAL Vs. STATE OF MADHYA PRADESH

JUDGEMENT

(1.) Heard on I.A.No.6804/2024 which is an application under Sec. 482 read with Chapter 2 Rule 30-A of the M.P. High Court Rules to change of address of the applicant from "107, Shri Ji Heights, Senior Shri Ji Garden Gowardhan Godh, Mathura (Uttar Pradesh)" to "1701, Tower No.7, Orange County, Indrapuram Gaziabad (Uttar Praesh)'.

(2.) The grievance of the petitioner is that although his bail application was allowed by this Court vide order dtd. 22/6/2023 passed in MCRC.No.15595/2023 with certain conditions which the petitioner has already complied with and even he has also furnished the bail bond but he has not been released on bail on account of his address in bail application as in the aforesaid bail application the address is stated to be "107, Shri Ji, Heights, Senior Shri Ji Garden Gowardhan Godh, Mathura (Uttar Pradesh)", however, the petitioner was arrested from Gaziabad and his address was "1701, Tower No.7, Orange County, Indrapuram Gaziabad (Uttar Pradesh)'.

(3.) In such circumstances, counsel for the applicant seeks to change the address of the applicant as mentioned in the aforesaid bail order from "107, Shri Ji, Heights, Senior Shri Ji Garden Gowardhan Godh, Mathura (Uttar Pradesh)" to "1701, Tower No.7, Orange County, Indrapuram Gaziabad (Uttar Pradesh)"