METHUKU RAVINDER Vs. STATE OF TELANGANA

JUDGEMENT

(1.) This Criminal Petition is filed under Section 482 of the Code of Criminal Procedure, 1973, seeking relaxation of the condition imposed while granting bail to the petitioner vide order dated 17.01.2020 in Crl.M.P.No.145 of 2020 in Crl.M.P.No.74 of 2019 in Crime No.521 of 2018 on the file of the Metropolitan Sessions Judge, Cyberabad, Ranga Reddy District at L.B.Nagar.

(2.) By an order, dated 10.01.2019 passed in Crl.M.P.No.74 of 2019, the learned Metropolitan Sessions Judge, Cyberabad, Ranga Reddy District at L.B.Nagar, released the petitioner on bail on his executing personal bond for a sum of Rs.50,000/- with two sureties for a like sum each and that the petitioner is further directed to appear before the S.H.O. concerned, on every Sunday, Monday and Wednesday between 10.00 A.M., and 11.00 A.M., until further orders. Thereafter, the said condition was modified by the learned Sessions Judge vide docket order dated 17.01.2020 in Crl.M.P.No.145 of 2020, directing the petitioner to appear before the concerned Investigating Officer on every Sunday, until further orders. Challenging the same the present application is filed.

(3.) Heard learned Counsel appearing for the petitioner, learned Assistant Public Prosecutor appearing for the respondent-State and perused the record.