SURESH KUMAR Vs. STATE OF HARYANA

JUDGEMENT

(1.) This is a petition filed under Sec. 482 Cr.P.C. for quashing of the impugned order dtd. 14/8/2019 passed by the Additional Sessions Judge, Hisar in FIR No.0688 dtd. 1/8/2016 under Ss. 406, 420, 467, 468, 471 and 506 of the IPC and Sec. 66(A) of Information Technology Act, 2000, registered at Police Station City Hisar, Haryana, vide which the regular bail granted to the petitioner was cancelled.

(2.) Learned counsel for the petitioner submits that while granting regular bail to the petitioner on 4/2/2017, the following directions were given by the court of the Additional Sessions Judge, Hisar:-

(3.) Learned counsel for the petitioner further submits that the Additional Sessions Judge, Hisar while granting the regular bail to the petitioner has imposed a condition that he will pay an amount of Rs.10,41,000.00 to the complainant within a period of six months, however, this condition has been imposed without recording any consent of the petitioner, who was in judicial custody and therefore, the same is not in accordance with the directions given by Hon'ble Supreme Court.