Telangana High Court
Kum. Pramila Babu Mogree vs The State Of Telangana on 25 October, 2021
Bench: G Sri Devi
HONOURABLE JUSTICE G. SRI DEVI
CRIMINAL PETITION NO.7685 OF 2021
ORDER:
This Criminal Petition is filed by the petitioner/accused
seeking relaxation of the conditions imposed by the Metropolitan
Sessions Judge, Cyberabad, Ranga Reddy District at L.B. Nagar, in
Crl.M.P.No.121 of 2021 dated 22.01.2021 in connection with
Crime No.1003 of 2020 of P.S. Uppal.
Heard the learned counsel for the petitioner/accused, the
learned Assistant Public Prosecutor representing the respondent-
State and perused the record.
The operative portion of the order dated 22.01.2021 passed
by the Metropolitan Sessions Judge, Cyberabad, Ranga Reddy
District at L.B. Nagar, in Crl.M.P.No.121 of 2021 reads as under:
"In the result, this petition is allowed. The
Petitioner/Accused is ordered to be released on bail, on her
executing bond for a sum of Rs.10,000/- (Rupees ten
thousand only) with two local sureties each for a like sum to
the satisfaction of learned III Metropolitan Magistrate,
Cyberabad at L.B. Nagar and out of two sureties the Petitioner
shall furnish one local surety from her native village. The
Petitioner/Accused shall submit her Aadhar Card and the
Aadhar Card of her parents and her residential address proof
certified by the Village Sarpanch or any Village Assistant with
regard to the address of Petitioner/Accused. The
Petitioner/Accused shall not leave the State without prior
permission from the Court and shall cooperate with the
investigating agency. The Petitioner/Accused shall appear
before the concerned SHO on first Sunday of every month
between 9.00 AM to 4.00 PM for a period of six (06) months or
till filing of charge sheet, whichever is earlier. The Petitioner
shall also furnish her bank particulars and bank particulars of
her parents and if she got any agricultural lands the
documents pertaining to the agricultural land shall be
furnished."
Having regard to the facts and circumstances of the case,
this Court observes as follows:
The petitioner shall execute personal bond for a sum of
Rs.50,000/- (Rupees fifty thousand only) with two sureties for the
like sum each to the satisfaction of the III Metropolitan Magistrate,
Cyberabad at L.B. Nagar and out of two sureties, she shall furnish
one surety from her native place. The petitioner shall submit
Aadhar Cards, Electoral Cards, Ration Cards and bank particulars
together with address and permanent abode of herself and the two
sureties respectively. The other condition is modified to the extent
that the petitioner shall personally appear before the Court
concerned on the date of framing of charges, if any, under Section
240 Cr.P.C., subsequently on each date of hearing, on the date of
recording the statements of the witnesses and for her examination
under Section 313 Cr.P.C. and also on the date of judgment
without fail. However, the other condition regarding the
appearance of the petitioner before the Station House Officer shall
remain unaltered. However, with regard to the bank particulars
and the documents relating to the agricultural land, the petitioner
shall furnish an affidavit with regard to the present status of her
parents through her brother till she is released and thereafter, she
will furnish the affidavit on her own within fifteen days from the
date of her release.
Accordingly, the Criminal Petition is disposed of.
Miscellaneous applications, if any, pending shall stand closed.
_________________
(G. SRI DEVI, J)
25th October 2021
RRB
