JAKIR HUSSAIN Vs. STATE OF MIZORAM

JUDGEMENT

(1.) Heard Mr. Jordan Rohmingthanga, learned counsel for the petitioner. Also heard Mr. C Zoramchhana, learned counsel appearing for respondent No. 2 and Ms. Vanneihsiami, learned Additional Public Prosecutor for the State of Mizoram, appearing for respondent No. 1.

(2.) This application has been filed under Sec. 528 read with Sec. 438 and 442 of the BNSS for modification of the Order dtd. 22/5/2025 passed by the Judicial Magistrate First Class-III, Aizawl Judicial District, Mizoram. By the said order, the learned Court while allowing the petitioner to go on bail had made it subject to certain conditions:

(3.) Mr. Jordan Rohmingthanga, learned counsel appearing for the petitioner, by filing this petition seeks modification not in respect of all the five conditions but in respect of two of the conditions, by which the petitioner was directed to furnish two reliable sureties who are regular Government servant posted in the area lying within Aizawl Judicial District as well as the direction given to the petitioner not to re-locate his address, which was given in the police records without the permission of the Court.