JINAKI LAXMAN RAO LAXMAN Vs. STATE OF TELANGANA

JUDGEMENT

(1.) This petition is filed under Section 482 of Cr.P.C., by the petitioner/A.13 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, passed in Crl.M.P.No.2918 of 2020 in Cr.No.622 of 2020 by the 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, learned Assistant Public Prosecutor and perused the record.

(3.) The Court below vide order dated 07.10.2020 in Crl.M.P.No.2918 of 2020 granted regular bail to the petitioner/A.13 on imposing a condition of execution of a personal bond for one lakh rupees with two sureties for likesum each to the satisfaction of the 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.