KRISHNA MALVIYA Vs. RAKESH MALVIYA

JUDGEMENT

(1.) THIS revision petition is directed against the order dated 8 -11 -88 passed by the Sessions Judge, whereby he has substituted the conditions imposed by the Magistrate in the bail order.

(2.) CIRCUMSTANCES giving rise to this revision petition are these: On the report lodged by the petitioner, a crime under sections 294 and 506 (Part II) IPC has been registered by the police against the non -applicants No.1 and 2 who are her brothers -in -law.

(3.) AGAINST the imposition of conditions, non -applicants 1 and 2, filed, what they termed a revision petition. The learned Sessions Judge removed the conditions and ordered that the bail shall be subject to the condition that the petitioner shall not in any way try to tamper with the prosecution evidence and in case any complaint in this regard is received, the same shall be enquired into summarily by the Court concerned and on its being found correct the bail granted to the petitioner shall be liable to be rejected.