B. N. RAMESH Vs. STATE OF ANDHRA PRADESH

JUDGEMENT

(1.) The Criminal Petition under Sec. 439(1) of Cr.P.C., has been filed by the petitioner herein, seeking modification of the condition in the order vide Crl.M.P.No.1070 of 2023 in Crl.M.P.No.880 of 2023 in R.C.18 (A)/2023/CBI/ACB/ Visakhapatnam, dtd. 22/11/2023.

(2.) Originally, the petitioner herein has filed petition for grant of bail in R.C.18 (A)/2023/CBI/ACB/Visakhapatnam before the Principal Special Judge for CBI Cases, Visakhapatnam. By an order, dtd. 19/9/2023 in Crl.M.P.No.880 of 2023, the learned Principal Special Judge for C.B.I., Cases, Visakhapatnam allowed the said petition by imposing certain conditions. Subsequently, the petitioner has filed Crl.M.P.N.1070 of 2023 in Crl.M.P.No.880 of 2023 before the Special Court for relaxation of the condition 'to appear before the Respondent/CBI at Visakhapatnam on every Saturday between 10.00 a.m., and 5.00 p.m., until further orders'.

(3.) The condition imposed in Crl.M.P.No.880 of 2023 was modified by learned Special Judge vide order dtd. 22/11/2023 in Crl.M.P.No.1070 of 2023,"to appear before the Respondent/CBI at Visakhapatnam on every 4th Saturday of a month between 10.00 a.m., and 5.00 p.m., until further orders'.