Bombay High Court
Murgandi @ Kumar Samungsundarum Tevar vs The State Of Maharashtra on 14 March, 2024
Author: N. J. Jamadar
Bench: N. J. Jamadar
2024:BHC-AS:12686
36-ia-3114-2023.doc
IN THE HIGH COURT OF JUDICATURE AT BOMBAY
CRIMINAL APPELLATE JURISDICTION
INTERIM APPLICATION NO.3114 OF 2023
IN
BAIL APPLICATION NO.201 OF 2020
Murgandi @ Kumar Samungsundarum Tevar ...Applicant
vs.
The State of Maharashtra ...Respondent
Mr. S. Kanagaraj, for the Applicant.
Mr. Tanveer Khan, APP, for the Respondent/State.
Mr. Uttam Ghegadmal, API, Crime Branch.
CORAM : N. J. JAMADAR, J.
DATE : MARCH 14, 2024
P.C.:
1. Heard the learned counsel for the applicant and the learned APP for the State.
2. This is an application for modification of the condition of bail imposed by this Court by an order dated 2 nd September, 2021 in Bail Application No. 201 of 2020. Condition No. 3 reads as under:-
iii] The applicant shall report concerned police station once in a month on first Monday of the month between 10.00 am to 12.00 noon till further order.
3. The learned counsel for the applicant submits that the charge has been framed and the trial has commenced. Therefore, the condition of monthly attendance at the concerned police station may be modified.
4. The condition of monthly attendance, in the circumstances of Vishal Parekar ...1 ::: Uploaded on - 16/03/2024 ::: Downloaded on - 30/03/2024 19:19:17 ::: 36-ia-3114-2023.doc the case, especially in view of the fact that charge has been framed and the trial has commenced, operates onerously. Thus, the condition stands modified as under:-
iii] The applicant shall report concerned police station on the first Monday of May, September and January each year, till the conclusion of the trial between 10 am to 12 noon.
Application disposed.
(N. J. JAMADAR, J.)
Vishal Parekar ...2
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