JITHENDRA SINGH RAJPUROHIT Vs. STATE OF TELANGANA

JUDGEMENT

(1.) This Criminal Revision Case, under Sections 397 and 401 of the Code of Criminal Procedure, 1973, is filed by the petitioner aggrieved by the order, dated 23.04.2019, passed in Crl.M.P.No.207 of 2019 in Crime No.85 of 2019 by the Special Sessions Judge for trial of case under SCs &STs (POA) Act-cum-VII Additional District and Sessions Judge, Ranga Reddy District at L.B.Nagar.

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

(3.) Learned counsel for the petitioner would submit that the petitioner is owner of the subject vehicle; that the condition that the petitioner shall execute a personal bond for a sum of Rs.1,00,000/- with two sureties for a like sum imposed by the Court below is erroneous and the same may be reduced.