KUMARI BALAIAH Vs. STATE OF A P

JUDGEMENT

(1.) THIS petition is filed under Section 482 cr. P. C. seeking relaxation of the condition imposed in the order dated 17-6-2009 in crl. M. P. No. 932 of 2009 on the file of I Additional Sessions Judge, Mahaboobnagar, wherein the petitioner-accused was inter alia directed to deposit interim compensation of rs. 30,000/- to the victim in the committal court.

(2.) HEARD both sides. Perused the record.

(3.) THE above said condition was imposed by the learned Sessions Judge while granting bail to the petitioner-accused, who is accused of offences under Sections 363,376,201 read with 109 IPC relaying on the decision reported in Shri Bodhisattwa Gautam v. Miss. Subhra chakraborty.