KARAJADA BHASKARA RAO Vs. STATE OF ANDHRA PRADESH

JUDGEMENT

(1.) This Criminal Petition is filed under Section 439(1) r/w 482 of the Code of Criminal Procedure, 1973 seeking modification of the conditions in bail order dated 29.12.2020 in Crl.M.P.No.430 of 2021 passed by the Special Judge for trial of the offences under the Protection of the Children from Sexual Offences Act, Visakhapatnam.

(2.) The case of the petitioner is that the Special Judge for trial of the offences under the Protection of the Children from Sexual Offences Act, Visakhapatnam granted bail to the petitioner in Crime No.448 of 2020 of IV town police station, Visakhapatnam city on condition of furnishing a personal bond for a sum of Rs.5,00,000/- (Rupees five lakhs only) with two sureties of the like sum each to the satisfaction of the same Court subject to some other conditions.

(3.) Learned counsel for the petitioner submits that the petitioner is poor and and furnishing personal bond for an amount of Rs.5,00,000/- is abnormal and beyond his capacity. He submits that though bail was granted to him on 29.12.2020, the petitioner could not secure the sum and he urged to modify the conditions imposed by the Court below.