PREM CHAND JAISWAL Vs. STATE OF WEST BENGAL

JUDGEMENT

(1.) This is an application u/s 482 read with Sec. 401 of the Code of Criminal Procedure preferred against an order dtd. 3/7/2017 passed by the Learned Sessions Judge, In-Charge Alipur in CMC No. 2820/2017 thereby modifying the conditions imposed upon the opposite party No. 2/3 while granting anticipatory bail vide order dtd. 15/6/2017 in CMC No. 2820 of 2017 in connection with CGR No. 1690/2017 arising out of Southport Police Station Case No. 75/2017 dtd. 22/4/2017 u/s 420/406/120B IPC.