SELVARAJ JAYA KUMAR Vs. STATE OF AP

JUDGEMENT

(1.) Heard the learned counsel for the petitioners-accused Nos.2, 3 and 5, and learned Public Prosecutor appearing for the respondent-State.

(2.) The petitioners before this Court are seeking relaxation of the bail conditions imposed by the learned Metropolitan Sessions Judge-cum-Special Judge for Trial of Offences under NDPS Act at Visakhapatnam, in Crl.M.P.No.631 of 2019, whereunder the petitioners were granted bail on the following conditions:

(3.) Sri G. Venkat Reddy, learned counsel for the petitioners submits that the petitioners are unable to furnish the cash deposit of Rs.2,00,000/- each. He states that the condition is very onerous. He also submits that though the bail was granted on 26.04.2019, till date they could not furnish deposit as directed. He, therefore, prays that the conditions should be relaxed.