YAN HAO Vs. STATE OF TELANGANA

JUDGEMENT

(1.) This Criminal Petition, under Section 482 of the code of Criminal Procedure,1973, is filed by the petitioner/accused No.1 seeking to quash the order, dated 08.02.2021 in Crl.M.P.No.24 of 2021 in Crime No.383 of 2020 passed by the Special Judicial Magistrate of First Class (Excise)- cum-VII Additional Junior Civil Judge-cum-VII Additional Metropolitan Magistrate, Cyberabad at L.B.Nagar, and for a consequential direction permitting the petitioner to deposit the cash, instead of furnishing sureties in Crl.M.P.No.338 of 2020 in Crime No.383 of 2020, passed by the Court below.

(2.) The petitioner herein is accused No.1 in Crime No.383 of 2020. The offences alleged against him are under Sections 417, 419 and 420 I.P.C and Sections 66-C and 66-D of the Information Technology Act, 2000.

(3.) A perusal of the record would reveal that nine (9) crimes were registered against the petitioner herein in all and also an ECIR by the Enforcement Directorate. The police have arrested the petitioner herein/accused No.1 on 10.08.2020 in some other crime. According to the learned counsel, the petitioner herein was enlarged on bail in almost all the cases, except the present case and in Crime No.489 of 2020. Since the petitioner herein is entitled for statutory bail under Section 167 (2) Cr.P.C, he has filed an application under Section 167 (2) Cr.P.C., vide Crl.M.P.No.338 of 2020 in Crime No.383 of 2020 and the learned Special Judicial Magistrate of First Class (Excise)-cum-VII Additional Junior Civil Judge-cum-VII Additional Metropolitan Magistrate, Cyberabad at L.B.Nagar, vide order, dated 02.11.2020, granted statutory bail to the petitioner on condition that: 1) the petitioner shall execute personal bond for a sum of Rs.10,000/- with two sureties for a like sum each to the satisfaction of the Court below; 2) the petitioner shall deposit his original passport before the Court below; and 3) the petitioner is directed to cooperate with the Investigating Agency in concluding the investigation.