DOUZI SHAMIULLA KHAN Vs. STATE OF ANDHRA PRADESH

JUDGEMENT

(1.) This petition is filed under Ss. 439 (1) (b) r/w 440 (2) of Code of the Criminal Procedure, 1973 (for short 'Cr.P.C.') seeking relaxation of conditions of bail imposed by the learned I Additional Judicial Magistrate of First Class, Kadapa by his order dtd. 27/1/2021 in C.C.No.956 of 2020.

(2.) The case of the petitioner is that the respondent No.2 filed a complaint alleging that petitioner having borrowed an amount of Rs.1,00,00,000.00 failed to repay the same and on repeated demands he issued cheque for Rs.50,00,000.00, but the same was returned with an endorsement 'funds insufficient' and on appearance of the petitioner on 27/1/2021, the Court below while granting bail to the petitioner, directed him to execute self bond with two sureties for 25% of the cheque amount by 4/3/2021. Challenging the said condition, the petitioner is before this Court.

(3.) Heard Sri C. Sharan Reddy, learned counsel for the petitioner and learned Assistant Public Prosecutor for respondent No. 1-State.