MAHENDRA KUMAR Vs. STATE OF JHARKHAND

JUDGEMENT

(1.) Counsel for the petitioner is present.

(2.) Nobody appears on behalf of the opposite party.

(3.) This criminal revision has been filed to set-aside that part of Order dtd. 25/3/2017 passed in A.B.P. No. 1067/2016 by Learned Judicial Commissioner, Ranchi wherein the Learned Judicial Commissioner, Ranchi, although granted anticipatory bail with specific condition u/s 438 (2) of Cr.P.C. But without consent of the counsel of the petitioner, again condition has been imposed on the petitioner that an amount of Rs.8,28,000.00 (disputed amount) is to be paid by the petitioner to the informant as per the agreement of both the parties out of which first installment of Rs.2,00,000.00 is to be paid at the time of furnishing the bail bonds and the rest amount of Rs.6,28,000.00 shall be paid in the installment as per the monthly settlement agreement to be arrived between the parties amicably. Now the case is pending before the Learned Judicial Magistrate, Ist Class, Ranchi.