GUNTURU SRIKANTH REDDY Vs. STATE OF TELANGANA

JUDGEMENT

(1.) This Criminal Petition, under Section 439 read with 482 of the Code of Criminal Procedure, 1973, is filed by the petitioner/Accused No.1 seeking to relax the condition imposed by the learned IX Additional Metropolitan Magistrate, Cyberabad, Kukatpally at Prasanthnagar, vide order, dated 29.01.2020, in Crl.M.P.No.20 of 2020 in Crime No.358 of 2019, whereby, the petitioner was directed to appear before the concerned Station House Officer on every Sunday between 11:00 AM and 2:00 PM till filing of charge sheet.

(2.) Heard learned counsel appearing for the petitioner, learned Assistant Public Prosecutor appearing for the respondent-State and perused the record.

(3.) The Court below vide, docket order, dated 29.01.2020, in Crl.M.P.No.20 of 2020 in Crime No.358 of 2019 granted bail to the petitioner and further directed the petitioner to appear before the Station House Officer concerned on every Sunday between 11:00 AM and 2:00 PM till filing of charge sheet. Aggrieved by the condition of appearance of the petitioner before the Station House Officer concerned on every Sunday, the present Criminal Petition is filed.