Arvind Kumar Mishra, J. - (1.) Heard Sri Shiv Raj Singh, learned counsel for the applicant and learned A.G.A. for the State.
(2.) This application has been directed against the imposition of unreasonable condition vide order dated 21.08.2018 while granting bail second time to the applicant- Banti @ Phoolan Singh- in concerning Sessions Trial No.1628 of 2011 arising out of case crime no.294 of 2011, passed by First Additional Sessions Judge, Room No.1, Kanpur Nagar.
(3.) Factual background of this case is that the applicant was initially on bail in this case, but he jumped the bail during course of proceeding at later stage. He surrendered to the custody of the court and was sent to jail. Later on, he applied for bail before the lower court, which after considering the case admitted him to bail, but forfeited Rs.30,000/- towards his personal bond and directed to deposit the same, which has been the centre point of challenge in this case.;