ABDULLAH MOHAMMED AHAMMED NOUSHAD Vs. STATE OF TELANGANA

JUDGEMENT

(1.) This Criminal Petition is filed under Sec. 482 read with 440(2) of the Code of Criminal Procedure, 1973 (for short, 'the Cr.P.C. ') to modify the conditions imposed in the order dtd. 9/2/2022 in Crl.M.P.No.143 of 2022 in HQPOR No.02/2022-Cus.Prev.(Comp.No.), HQPOR No.12/2022-Cus.Prev.(Reg.No.) of the Superintendent, Customs (Preventive), Customs Commissionerate passed by the Special Judge for Trial of Cases Under Economic Offences, at Hyderabad, by reducing the amount of sureties so imposed from two sureties of Rs.1,00,000.00 each with two sureties with likesum each.

(2.) Heard Sri Syed Ali Qasim Immad, learned counsel for the petitioner/Accused and Sri B.Narasimha Sharma, learned standing counsel appearing for respondent and perused the record.

(3.) The petitioner is sole accused in the said crime and the offence alleged against the petitioner herein is under Sec. 135(1) of the Customs Act. He has filed an application vide Crl.M.P.No.143 of 2022 on 9/2/2022 seeking bail, the same was allowed and the petitioner is ordered to be enlarged on bail on his executing a personal bond for Rs.1,00,000.00(Rupees One Lakh only) with two sureties for likesum each to the satisfaction of the said Court.