HONOURABLE JUSTICE G. SRI DEVI
CRIMINAL PETITION NO.92 OF 2021
ORDER:
This Criminal Petition is filed by the petitioner/A-1
seeking modification of condition Nos.6 and 9 of the order
dated 02.01.2021 passed in Crl.M.P.No.483 of 2020 in
C.C.No.4708 of 2018 on the file of the V Metropolitan
Magistrate, Cyberabad at L.B.Nagar.
Heard the learned counsel for the petitioner/A-1, the
learned Additional Public Prosecutor representing the
respondent-State and perused the record.
Having regard to the facts and circumstances of the
case, this Court is inclined to modify condition Nos.6 and 9 of
order dated 02.01.2021 passed in Crl.M.P.No.483 of 2020 in
C.C.No.4708 of 2018 on the file of the V Metropolitan
Magistrate, Cyberabad at L.B.Nagar.
Accordingly, the Criminal Petition is allowed and
condition No.6 is modified to the effect that the petitioner/A-1
shall furnish only the Xerox copy of the boarding pass/ticket
showing the date of his journey to abroad and he need not
produce copy of his return journey ticket. Similarly,
condition No.9 is modified to the extent that the
petitioner/A-1 shall deposit an amount of Rs.1,00,000/- by
way of fixed deposit before the Court concerned by way of
caution deposit instead of Rs.5 lakhs, as ordered earlier. 2
Further, the petitioner/A-1 shall personally appear before the
Court concerned on the date of framing charges, if any, under
Section 240 Cr.P.C., for his examination under Section 313
Cr.P.C. and also on the date of judgment without fail.
Miscellaneous applications, if any, pending shall stand
closed.
_________________ (G. SRI DEVI, J)
1st February 2021 RRB
