SURESH DALIYA Vs. STATE OF TELANGANA

JUDGEMENT

(1.) I.A.No.1 of 2020 is filed by the petitioner - accused No.4 to modify the order 06.08.2020 passed by this Court in Crl.P. No.3188 of 2020 to surrender and furnish the sureties to the satisfaction of the Special Judge for Economic Offence - cum - VIII Additional Metropolitan Sessions Judge, Hyderabad and extend the time specified in the order.

(2.) Whereas, Crl.P. No.4086 of 2020 is filed by the respondent's authorities for cancellation of anticipatory bail granted to the petitioner vide the order dated 06.08.2020 in Crl.P. No.3188 of 2020.

(3.) For the sake of convenience, the parties are hereinafter referred to as they are arrayed in Crl.P. No.3188 of 2020.