Sant Ram vs State Of U.P.
2013 Latest Caselaw 2482 ALL

HIGH COURT OF JUDICATURE AT ALLAHABAD, LUCKNOW BENCH
 
 

?Court No. - 4
 

 
Case :- BAIL No. - 6596 of 2011
 

 
Petitioner :- Sant Ram
 
Respondent :- State Of U.P.
 
Petitioner Counsel :- A.Z.Siddiqui
 
Respondent Counsel :- Govt.Advocate
 

 
Hon'ble Ravindra Singh,J.

Heard learned counsel for the applicant and learned A.G.A.

This application has been filed with a prayer to modify the order dated 20.10.2011 passed by this court in which the condition N. 2 has been imposed to appear before the court of C.J.M. concerned in the first week of each month to show his good conduct and behaviour till the conclusion of the trial.

It is contended by learned counsel for the applicant that applicant is involved in case crime No. 369 of 2011 punishable under section 3/7 E.C. Act and the applicant is regularly appearing before the court of learned C.J.M. concerned in pursuance of the order dated 20.10.2011. The applicant is a poor person. In such circumstances the condition No. 2 to appear before the court of C.J.M. concerned in the first week of each month may be waived up.

Considering the facts and circumstances of the case, the condition No. 2 by which the applicant is directed to appear before the court of learned C.J.M. concerned  in the first week of each month is hereby waived up.

Accordingly this application is disposed of.

Order Date :- 21.5.2013

RPD