MOLUGURI VISHAL Vs. STATE OF TELANGANA

JUDGEMENT

(1.) This Criminal Petition, under Section 482 of the Code of Criminal Procedure, 1973 (for short 'Cr.P.C.'), is filed seeking to relax the condition imposed by the learned II Metropolitan Magistrate, Cyberabad, L.B. Nagar, by the order dated 25.01.2021 in Criminal M.P. No.36 of 2021 in Crime No.269 of 2020 to the extent of depositing Rs.5,00,000/- by way of fixed deposit for interim custody of original passport bearing No.J7173542 to the petitioner. The petitioner herein is accused No.1 in the said Crime. The offences alleged against the petitioner are under Sections 498-A, 323 and 406 of the Indian Penal Code, 1860 (for short 'IPC') and Sections 3 and 4 of Dowry Prohibition Act, 1961.

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

(3.) The learned counsel for the petitioner would submit that the petitioner is unable to attend to his job since August, 2020 and he is not drawing any salary from then, as such, it is very difficult for the petitioner to comply with the condition of depositing huge sum of Rs.5,00,000/- imposed by the learned Magistrate. He further submits that the said condition imposed by the learned Magistrate is onerous and prays to reduce the same to Rs.1,50,000/-.