S. VEDAVATHI Vs. STATE OF TELANGANA

JUDGEMENT

(1.) This Criminal Petition is filed seeking relaxation of conditions imposed by the Court of III Additional Metropolitan Sessions Judge in its order dated 19.06.2020 in Crl.M.P.No.997 of 2020 in Crime No.51 of 2020.

(2.) In the said order, the Court below while granting regular bail to the petitioner/A-2 imposed a condition that the petitioner shall report before the concerned Station House Officer on every Monday, Wednesday, Friday between 10.00 AM and 12.00 AM till filing of charge sheet.

(3.) Smt.D.Nageshwari, learned counsel for the petitioner, would submit that the petitioner is Vice-Principal of Sri Vishwa Bharathi High School and she has been complying with the conditions imposed by the Court below in the said order. There is no allegation that the petitioner has violated any of the conditions imposed by the Court below.