PERIYANNAN Vs. STATE OF TAMIL NADU

JUDGEMENT

(1.) This petition is filed for modification to modify the condition imposed in Crl.M.P.No.611 of 2022 dtd. 14/7/2022, on the file of the Court of Special Judge for EC/NDPS Act Cases, Salem.

(2.) The petitioner was granted bail in crime No.107 of 2022 registered for the offence under Ss. 8(c) r/w 20(b)(ii)(B) of NDPS Act, 1985 in Crl.M.P.No. 611 of 2022 order dtd. 14/7/2022 with the following conditions:

(3.) The learned Counsel for the petitioner would submit that the family members of the petitioner have no moveable or immovable properties in their name. Therefore, he seeks modification of the condition imposed by the court below.