MOHD MAZHER UL HAQ Vs. STATE OF TELANGANA

JUDGEMENT

(1.) This is an application to relax the condition imposed by the Court below in the order dated 15.06.2020 in Crl.M.P.No.349 of 2020.

(2.) The petitioners herein are A-1 and A-2 in Crime No.211 of 2020 pending on the file of P.S.Hussaini Alam. The offence levelled against the petitioners is under Section 304-B of IPC. The V-Additional Metropolitan Sessions Judge, Nampally, Hyderabad has granted regular bail to the petitioners herein vide order dated 15.06.2020 in Crl.M.P.No.349 of 2020 in Crime No.211 of 2020 on certain conditions including the condition that the petitioners/A-1 and A-2 shall report before the SHO, Hussaini Alam on every Saturday between 2 and 3 p.m. till completion of investigation and filing of charge sheet.

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