KULDEEP Vs. STATE OF HARYANA

JUDGEMENT

(1.) Case has been taken up for hearing through Video Conferencing.

(2.) This petition under Section 482 Cr.P.C. is for modification of conditions of bail imposed by learned Additional Sessions Judge, Sirsa, vide order dated 04.12.2020 (Annexure P/2) and for waiving off the condition of furnishing personal bond of Rs.50,000/- with two local sureties in the like amount for releasing the petitioner on bail.

(3.) Learned counsel for the petitioner at the very outset submits that petitioner is ready to furnish personal bond in the sum of Rs.1,00,000/-by depositing Rs. 1,00,000/- (Rupees one lakh) cash in the court concerned as he is not having two local sureties as ordered by the Trial Court and prays for modification of order dated 04.12.2020 (Annexure P/2) accordingly.