SEKH SAHABAJ Vs. STATE OF ANDHRA PRADESH

JUDGEMENT

(1.) The present Criminal Petition is filed under Sec. 482 of B.N.S.S. Act, 2023 to modify the Order dtd. 3/10/2024 passed in Crl.M.P.No.548 of 2024 in Crime No.43 of 2023 (Araku Valley Police Station) on the file of the I Additional District and Sessions Judge-cum-Special Judge for Trial of Offences Under NDPS Act, Visakhapatnam, by reducing surety amount i.e. Bank Guarantee of Rs.9,00,000.00 to a personal bond of Rs.5,000.00 and pass such other reliefs.

(2.) Heard Mr.Sravan Kumar Naidana, learned counsel for the Petitioner and the learned Assistant Public Prosecutor for the Respondent-State.

(3.) Perused the record.