KUPURALA VARDHAN Vs. STATE OF A.P.

JUDGEMENT

(1.) The Criminal Petition has been filed under Sec. 483(1)(b) of the Bharatiya Nagarik Suraksha Sanhita, 2023 (for brevity, 'the BNSS'), seeking modification of the bond amount from Rs.50,000.00 to Rs.10,000.00 imposed on the petitioner/Accused No.3 vide order dtd. 8/7/2025 in Crl.M.P.No.2058 of 2025 in Crime No.119 of 2025 of Duvvada Police Station passed by the learned I Additional District and Sessions Judge-cum-Special Judge for Trial of offences under Narcotic Drugs and Psychotropic Substances Act, 1985 (for brevity 'the NDPS Act'), Visakhapatnam.

(2.) The learned counsel for the petitioner submits that the conditions imposed by the learned I Additional District and Sessions Judge-cum-Special Judge for trial of offences under 'the NDPS Act', Visakhapatnam, have become onerous because of the financial constraints of the petitioner. He is unable to meet those conditions thereby he was constrained to be in the judicial detention quite long time.

(3.) Heard learned counsel for the petitioner and the learned Assistant Public Prosecutor. Perused the record.