RAJVEER Vs. STATE OF MADHYA PRADESH

JUDGEMENT

(1.) The present petition under Sec. 482 of Cr.P.C. has been filed for deleting the condition in order dtd. 26/6/2023 passed in M.C.R.C. No.23783/2023 by this Court.

(2.) Learned Counsel for the petitioner submitted that the respondent registered the case against the applicant under Sec. 392 of IPC r/w Sec. 11/13 MPDVPK Act and 25, 27 of Arms Act in connection with Crime No.207/2022 registered at P.S. Pichore District Gwalior for which the petitioner filed the bail application under Sec. 439 of Cr.P.C. which was allowed by this Court vide order dtd. 26/6/2023 with certain conditions and the condition is reproduced as under:

(3.) Looking to the facts and circumstances of the case, without commenting on the merits of the case, and considering the ground of parity, this Court is of the opinion that the application should be allowed and by allowing the application it is ordered that if applicant furnishes a cash security of Rs.25,000.00alongwith a personal bail bond of Rs.25,000.00(Rupees Twenty Five Thousand Only) to the satisfaction of the trial Court, he should be released on bail.