SETHURAO RAVI CHANDRAN Vs. STATE OF TELANGANA

JUDGEMENT

(1.) This Criminal Petition is filed to quash the orders dated 12.03.2020 passed in Crl.M.P.No.314 of 2020 on the file of XII Additional Chief Metropolitan Magistrate, Hyderabad, to the extent of imposing the condition of depositing the Passport of the petitioner. The petitioner herein is A.1 in Crime No.89 of 2017 pending on the file of Central Crime Station, Hyderabad. The offences alleged against the petitioner herein are under Sections 420 and 406 IPC.

(2.) Heard the learned counsel for the petitioner as well as the learned Public Prosecutor.

(3.) Perused the record.