HELMA NAIK PRASAD Vs. STATE OF TELANGANA

JUDGEMENT

(1.) This criminal petition is filed under Section 482 of Cr.P.C., by the petitioner - accused No.16 seeking to modify the order dated 07.10.2020 reducing the surety amount from one lakh rupees to Rs.10,000/-(Ten thousand rupees only) with two sureties, in Crl.M.P.No.2918 of 2020 in Cr.No.622 of 2020 passed by the learned Metropolitan Sessions Judge, Cyberabad at L.B.Nagar. The offences alleged against the petitioner are under Sections 420, 406 and 506 IPC and Section 5 of the Telangana Protection of Depositors of Financial Establishments Act, 1999 (for short, 'the TSPDFE Act').

(2.) Heard Sri P. Rana Kamalasan, learned counsel for the petitioner, and learned Assistant Public Prosecutor for the State. Perused the record.

(3.) The Court below vide order dated 07.10.2020 in Criminal M.P. No.2918 of 2020 granted regular bail to the petitioner - accused No.16 on imposing a condition of execution of a personal bond for one lakh rupees with two sureties for a like sum each to the satisfaction of the learned XII Addl. Metropolitan Magistrate at Kukatpally and with a further condition that the surety shall place their identity and residential proofs such as voter ID card or Aadhar card or Ration card.