Bhattu @ Bharat Singh @ Bhakt Singh vs The State Of Madhya Pradesh
2021 Latest Caselaw 2195 MP

   1      THE HIGH COURT OF MADHYA PRADESH
                      M.Cr.C. No.22302/2021
            Bhattu alias Bharat Singh Vs. State of M.P.

             Heard Through Video Conferencing
Gwalior, Dated:8/06/2021

        Shri Sarang Gupta, Advocate for applicant.

        Shri     Pramod   Pachori,     Government      Advocate     for

respondent/State.

This second application under Section 482 of Cr.P.C. has

been filed for modification of condition of depositing cash surety

imposed by the Court by order dated 2/3/2020 passed in M.Cr.C.

No.2221/2020, by which the applicant was granted bail.

It is submitted that the condition of furnishing cash surety of

Rs.2,00,000/- was imposed by the Court in the light of criminal

antecedents of the applicant. It is submitted that out of 13 criminal

cases, the applicant has been acquitted in four cases, but fairly

submitted that he has not filed the copies of any judgment. It has

also been fairly conceded that various offence have been registered

against the applicant in different states.

The first application under Section 482 of Cr.P.C. was

withdrawn by order dated 4/11/2020. The condition of furnishing

cash surety of Rs.2,00,000/- has been imposed in the light of the

criminal antecedents of the applicant, which cannot be said to be

harsh or unreasonable. As no case is made out for modification of

order dated 2/3/2020 passed in M.Cr.C. No.2221/2020, 2 THE HIGH COURT OF MADHYA PRADESH M.Cr.C. No.22302/2021 Bhattu alias Bharat Singh Vs. State of M.P.

accordingly, the second application under Section 482 of Cr.P.C. is

dismissed.

(G.S. Ahluwalia) Judge Arun* ARUN KUMAR MISHRA 2021.06.09 10:34:06 +05'30'