KORRA VISHNU Vs. STATE OF ANDHRA PRADESH

JUDGEMENT

(1.) This Criminal Petition is filed under Ss. 440 read with 482 of the Code of Criminal Procedure, 1973 ("CrPC") by the petitioner/A.4 in Crime No.42 of 2021 of Maredumilli Police Station, registered for the offence punishable under Sec. 20(b)(ii)(C) 25 read with 8(c) of the Narcotic Drugs and Psychotropic Substances Act, 1985 (for short "the NDPS Act"), seeking to modify the condition imposed in the bail order passed by the learned Special Judge for NDPS cases - I Additional District & Sessions Judge at Rajamahendravaram in favour of the petitioner/A.4

(2.) Learned Special Judge for NDPS cases - I Additional District & Sessions Judge at Rajamahendravaram considered the application filed by the petitioner under Sec. 439 of Cr.P.C. vide Crl.M.P.No.576 of 2022 and granted bail on 22/6/2022. While granting bail, the learned Judge imposed the following conditions:

(3.) Heard Ms Kopisetti Parvathi Devi, learned counsel for the petitioner and Sri K.Ananda Kumar, learned Assistant Public Prosecutor.