MOHAMMED ANSER JALEEL Vs. STATE OF TELANGANA

JUDGEMENT

(1.) Heard learned counsel for the petitioner and learned Public Prosecutor for the State. Perused the record.

(2.) Perusal of the record would reveal that the petitioner herein is A-1 in C.C.No.382 of 2013 pending on the file of XIII Addl. Chief Metropolitan Magistrate (Mahila Court) at Hyderabad. The offences alleged against the petitioner herein are under Ss. 498-A and 406 of IPC and Ss. 4 and 6 of Dowry Prohibition Act.

(3.) The petitioner herein had filed an application vide Crl.M.P.No.635 of 2022 to enlarge him on bail in C.C.382 of 2013. He had also filed Crl.M.P.No.632 of 2022 seeking permission to travel abroad. The petitioner herein had also filed an application vide Crl.M.P.No.633 of 2022 seeking return of his passport. Learned XIII Addl. Chief Metropolitan Magistrate (Mahila Court) at Hyderabad vide impugned orders all dtd. 12/5/2022 allowed the said 3 applications partly on imposition of certain conditions including the condition that the petitioner herein shall appear before the Court below on the next date of hearing i.e., on 24/6/2022 and redeposit his passport. Failing to comply the said condition, the said petitions stand cancelled by following next step according to law.