UDAYBHASKAR REDDY BHERI Vs. STATE OF TELANGANA

JUDGEMENT

(1.) This Criminal Petition is filed under Sec. 482 Cr.P.C. to quash the order dtd. 4/12/2021 insofar as the Court below imposing conditions to furnish proof of employment in M/s.SVK Systems Inc., located @ Duluth GA 30097, United States of America (USA) and to deposit an amount of Rs.4,00,000.00 in the form of FDR passed in Crl.M.P.No.483 of 2021 in C.C.No.5064 of 2020, pending on the file of XV Additional Chief Metropolitan Magistrate, Hyderabad. The petitioner herein is A-1 in the said CC. The offences alleged against the petitioner herein are under Ss. 498-A and 506 of IPC and Ss. 4 and 6 of Dowry Prohibition Act, 1961.

(2.) Heard Sri D.Madhava Rao, learned counsel for the petitioner and the learned Public Prosecutor for respondent-State. Perused the record.

(3.) Learned counsel for the petitioner would submit that the petitioner was an employee of M/s.SVK Systems Inc., located @ Duluth GA 30097, United States of America (USA). As the petitioner at present is not the employee of the said Company, he is not in a position to file proof of employment in the said Company in compliance of the impugned order. He would further submit that the said amount of Rs.4,00,000.00 directed to be deposited by the petitioner by the Court below is on higher side, as the petitioner herein at present is un-employee. With the said submissions, he sought relaxation of two conditions in the impugned order.