SUMIT KUMAR Vs. STATE OF M P

JUDGEMENT

(1.) This miscellaneous criminal case has been instituted on an application under section 482 of Cr.P.C. for modification of terms and conditions of anticipatory bail granted to petitioner Sumit Kumar by order dated 28.4.2016 passed in M.Cr.C.No.5117/2016.

(2.) The relevant portion of the order dated 28.4.2016 reads as hereunder:

(3.) It appears from order dated 28.4.2016 that the Court was alive to the fact that the petitioner has a regular job in United State of America and the conditions imposed for the petitioner to appear regularly before the trial Court. However, in the operative portion of conditions as enumerated under Section 438 (2) of the Cr.P.C. have been imposed on the petitioner.