JUDGEMENT
Sanjay Kumar Singh,J. -
(1.)Second supplementary affidavit dated 22.02.2021 filed on behalf of the applicant and supplementary counter affidavit dated 22.02.2021 filed on behalf of opposite party No. 2, are taken on record.
(2.)Heard Mr. Anurag Khanna, learned Senior Advocate assisted by Mr. Raghav Dev Garg, learned counsel for the applicant, Mr. Rabindra Singh, learned Additional Government Advocate for the State/opposite party No.1 and Mr. D.C. Mathur, learned counsel appearing on behalf of opposite party No.2, Directorate General of G.S.T. Intelligence, Kaushambi, Ghaziabad.
(3.)This application under section 439 (1)(b) of Code of Criminal Procedure has been filed by the applicant to set aside the condition No. 4 of the bail order dated 24.11.2020 passed by the Special Chief Judicial Magistrate, Meerut, whereby following conditions have been imposed upon the applicant while granting bail to him:
Click here to view full judgement.
Copyright © Regent Computronics Pvt.Ltd.