DILIPAN Vs. STATE

JUDGEMENT

(1.) The learned counsel for the petitioner and the learned Additional Public Prosecutor are present and submitted arguments. In Crl.M.P.No.4711 of 2022, by an Order dtd. 23/12/2022, passed by learned Special Judge for trial of offences under NDPS Act-cum-Metropolitan Sessions Judge, Visakhapatnam, granted bail to this petitioner, in terms of Sec. 167 (2) of Cr.P.C., since he has been in Judicial remand from 22/11/2021.

(2.) While granting bail, the following conditions were stipulated:

(3.) In the present petition, the submission is that petitioner is a poor daily wage labour, working in Visakhapatnam District, though, he belongs to Tamilnadu State. This impecuniousness resulted in onerous condition being not complied with. Therefore, seeks for modification of the conditions.