- (1.) Heard learned counsel for the accused-petitioner through Jitsi Meet.
(2.) This Misc. application under Section 482 Cr.P.C. has been filed for recalling of a condition imposed in bail order dated 08.02.2020 passed in SB Criminal Bail Application No.473/2020 by which bail was granted subject to a condition that the petitioner will deposit a sum of Rs.5,31000/- in the lower court and only thereafter he will be entitled to be released on bail.
(3.) It has been contended by learned counsel for the accused-petitioner that he is in custody since 02.01.2020. After the passing of the bail order, complainant has moved an application before the concerned Court to obtain the vehicle on Supurdginama and Court below passed an order to hand over the vehicle to the complainant on Supurdginama. As such, now the complainant is in possession of the vehicle. Complainant has already received a sum of Rs.1,00,000/- from the accused- petitioner out of sale consideration. Now as the complainant has obtained the possession of the vehicle, this condition may be recalled so that the petitioner may get the benefit of bail.;