MADUSUDHAN CHANDRASEKHAR Vs. STATE OF TELANGANA

JUDGEMENT

(1.) This Criminal Petition under Section 439(1)(b) read with Section 482 of Cr.P.C. is filed by the petitioners/accused Nos.15 and 16 seeking to relax the condition of bail directing them to appear on every Wednesday before the SHO, PS Cyber Crimes, Cyberabad pursuant to order dated 27-04-2021 in Crl.M.P.No.308 of 2021 in Crime No.1198 of 2020 on the file of IX Additional Chief Metropolitan Magistrate, Ranga Reddy District at Kukatpally.

(2.) Learned counsel for the petitioners submits that while granting bail to the petitioners vide order dated 27-04-2021 in Crl.M.P.No.308 of 2021 in Crime No.1198 of 2020 on the file of IX Additional Chief Metropolitan Magistrate, Ranga Reddy District at Kukatpally, a condition was imposed against the petitioners to appear before the SHO concerned on every Wednesday between 9-00 am to 4-00 pm till filing of charge sheet.

(3.) Learned counsel for the petitioners submits that since the petitioners are residents of Bangalore, the said condition has become very difficult for the petitioners to comply with the same as they have to travel every week from Bangalore to Hyderabad. He further submits that, in fact, earlier when a condition was imposed to execute separate bonds for Rs.40,000/- each with two sureties for a like sum each, on a petition filed by the petitioners seeking relaxation of the said condition as they are not financially in a sound position, their case was considered and the said amount was reduced to Rs.15,000/- each with two sureties for a like sum each to the satisfaction of the trial court vide order dated 15-6-2021 in Crl.M.P.No.579 of 2021 in Crl.M.P.No.308 of 2021 in Crime No.1198 of 2020.