ANAND KUMAR BIDARKAR Vs. STATE OF TELANGANA

JUDGEMENT

(1.) This Criminal Petition is filed under Section 482 Cr.P.C. seeking to relax the condition of not to leave the State without prior permission of the Court in Cr.No.341 of 2017 on the file of Chandanagar Police Station, Cyberabad.

(2.) Heard the learned counsel for the petitioner and the learned Additional Public Prosecutor for the State.

(3.) Vide order, dated 25.07.2017 in Crl.M.P.No.2530 of 2017 in ECIR No.7 of 2017 in Cr.No.341 of 2017, the learned Metropolitan Sessions Judge, Cyberabad at L.B. Nagar, while granting bail to the petitioner-A3, directed him not to leave the State without prior permission of the Court and he shall surrender his passport before the said Court. The petitioner was further directed to appear before the said Court on every working Saturday between 10.00 AM to 5.00 PM till further orders. Thereafter, the learned Metropolitan Sessions Judge, vide order, dated 22.03.2019 in Crl.M.P.No.1114 of 2019 relaxed the condition imposed against the petitioner to appear before that Court. Again, the learned Metropolitan Sessions Judge, vide order, dated 14.11.2019 in Crl.M.P.No.5034 of 2019 dismissed the petition seeking to relax the condition of not to leave the State without prior permission of the Court. Hence, this petition.