MANISH Vs. THE STATE OF MADHYA PRADESH

JUDGEMENT

(1.) Applicant has filed this application for modification of order dtd. 26/11/2021 passed in M.Cr.C.No. 54281/2021.

(2.) Counsel appearing for the applicant submitted that condition was imposed upon the applicant to appear before Police Station on 15th day which means twice in a month. Further it is mentioned in the order that if applicant fails to mark even a single appearance before concenred authorities bail order shall stand automatically cancelled. It is submitted by him that second part of the order has been considered and it has been held to be unconstitutional because fundamental rights of applicant are being violated as bail order will stand cancelled on his non appearance without giving him any opportunity of hearing.

(3.) In view of the order dtd. 30/7/2024, condition for cancellation of bail on non appearance of applicant before police station stands deleted.