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Judgment
The Criminal Petition has been filed under Section 528 of the Bharatiya Nagarik Suraksha Sanhita, 2023 (for brevity, ‘the BNSS’), seeking to modify/relax the condition No.2 at paragraph No.8 imposed on the petitioner/Accused No.1 vide order dated 05.10.2026 in Crl.M.P.No.476 of 2026 in Crl.M.P.No.748 of 2026 in Crime No.36 of 2022 of CID Police Station, Mangalagiri, Guntur District, passed by the learned Special Judge for Trial of Cases under the Prevention of Corruption Act, Rajamahendravaram.
The learned counsel for the petitioner submits that the petitioner has been regularly complying with the conditions imposed by the learned Trial Court.
Heard the learned counsel for the petitioner and the learned Assistant Public Prosecutor. Perused the record.
Considering the facts and circumstances of the case, the condition No.2 at paragraph No.8 imposed on the petitioner/Accused No.1 vide order dated 05.10.2026 in Crl.M.P.No.476 of 2026 in Crl.M.P.No.748 of 2026 in Crime No.36 of 2022 of CID Police Station, Mangalagiri, Guntur District, passed by the learned Special Judge for Trial of Cases under the Prevention of Corruption Act, Rajamahendravaram, is hereby relaxed. However, the petitioner shall furnish his present address and contact details to the Investigating Officer.
The remaining conditions imposed by the learned Trial Court shall remain in force and shall be duly complied with by the petitioner/Accused No.1.
Accordingly, the Criminal Petition is allowed.