- (1.) G. P. Srivastava, J. Heard learned Counsel for the applicant and learned AGA.
(2.) IT is argued by learned Counsel for the applicant that the condition imposed in the bail order dated 19-6-2007 passed by the Incharge, Additional Sessions Judge, Maharajganj is unnecessarily, unlawful and it also amounts to denial of the bail. The condition imposed in the order is in two parts. Firstly, the applicant after release, will not harass and torture to Smt. Rehana, his daughter-in-law secondly he will also maintain and provide proper attention to the victim and her children. The second condition is uncalled for because the father-in-law is not liable to maintain his daughter-in-law and grand-son unless specifically directed by the competent Court. This is not a competent Court to impose such condition. This application is allowed.
(3.) THE order dated 19-6-2007 is modified and the last condition that the applicant will maintain the victim and her children and make arrangement for proper attention by father is hereby deleted. Application allowed. .;