VIKRANT SINGH GAHARWAR Vs. STATE OF MADHYA PRADESH

JUDGEMENT

(1.) The present application has been filed under Sec. 528 of the BNSS seeking modification of the order dtd. 20/9/2025 passed by this Court in M.Cr.C.No.35170/2025.

(2.) Learned counsel for the applicant submits that the applicant was granted bail vide order dtd. 20/9/2025 with condition that applicant shall mark his presence before the concerned Police Station, i.e. at P.S. Shahpur, District Mauganj in the first week of every month till final disposal of the case. It is submitted that the applicant is permanent resident of District Sidhi and the distance between applicant's residence at Sidhi and the Police Station Shahpura, District Mauganj is considerable and the applicant is required to travel a long distance every month only for the purpose of marking presence. It is further submitted that the applicant had earlier met with a severe accident due to which three fingers of his right foot had amputated. The applicant is under continuous medical treatment at Sidhi and requires periodic medical consultation and follow-up treatment. In the circumstances, it is submitted that the applicant is facing acute difficulty in travelling long distances, particularly from Sidhi to Mauganj which caused him severe pain, inconvenience and financial burden as well. and accordingly prayed that instead of Police Station Shahpur , District Mauganj, he may be permitted to mark his presence at Kotwali Police Station, Sidhi, which is near to his residence.

(3.) Considering the reasons mentioned in the application which is supported by an affidavit as well as medical documents of the applicant, the application is allowed. The applicant is permitted to now mark his presence before Kotwali Police Station, Sidhi, District Sidhi. The Superintendent of Police, Sidhi is directed to issue necessary instruction to the S.H.O. of Kotwali Police Station, Sidhi, District Sidhi with regard to taking presence of the applicant in Kotwali Police Station, Sidhi, in compliance of the order dtd. 20/9/2025 passed by this Court in M.Cr.C.No.35170/2025.