N. SUNIL REDDY Vs. C.B.I.

JUDGEMENT

(1.) This Criminal Petition is filed under Section - 439 (1) (b) read with 482 of the Code of Criminal Procedure, 1973, seeking to modify and relax the conditions imposed by the learned Principal Special Judge for CBI Cases, Hyderabad vide order dated 05.10.2013 in Crl.M.P. No.1451 of 2013 in C.C.No.6 of 2012.

(2.) Heard Mr. P. Subash, learned counsel for the petitioner - accused No.7 and Mr. K. Surender, learned Special Public Prosecutor for CBI Cases. Perused the record.

(3.) The petitioner herein is accused No.7 in C.C. No.6 of 2012. The charges alleged against him are under Sections 409, 420, 468, 471 and 477A read with 120-B of IPC. The petitioner was arrested on 24.01.2012 and was remanded to judicial custody. Vide order dated 05.10.2013 in Crl.M.P. No.1451 of 2013, he was granted bail.