SYED AFSAR PASHA QUADRI Vs. STATE OF TELANGANA

JUDGEMENT

(1.) The Court is convened through Video Conferencing.

(2.) Heard learned counsel appearing for the petitioner, learned counsel appearing for the State of Telangana and carefully perused the material available on record.

(3.) The main grievance of the petitioner in this Special Leave Petition is that the High Court while allowing an application filed by him under Sec. 438 of the Code of Criminal Procedure, 1973 granting anticipatory bail, directed the Petitioner to comply with the Condition No.(iii) with regard to cancellation of the registered sale deed executed by him and return the money received from the complainant. The said condition is reproduced below:-