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Judgment
The Criminal Petition has been filed under Section 483(1) of the Bharatiya Nagarik Suraksha Sanhita, 2023 (for brevity ‘the BNSS’), seeking to modify/relax the condition imposed on the petitioners/Accused Nos.4 and 5 vide order dated 17.07.2026 in Crl.M.P.No.604 of 2026 in Crime No.13 of 2025 of Koyyuru Police Station, Visakhapatnam District, passed by the learned I Additional District and Sessions Judge- Cum-Special Judge for Trial of Offences under NDPS Act, Visakhapatnam.
The learned counsel for the petitioners submits that the financial condition of the petitioners is deplorable and that they are unable to comply with the conditions imposed by the learned Trial Court.
Heard learned counsel for the petitioners and the learned Assistant Public Prosecutor. Perused the record.
Considering the above facts and circumstances of the case, the order dated 17.07.2026 in Crl.M.P.No.604 of 2026 in Crime No.13 of 2025 of Koyyuru Police Station, Visakhapatnam District, passed by the learned I Additional District and Sessions Judge- Cum-Special Judge for Trial of Offences under NDPS Act, Visakhapatnam, against the petitioners/Accused Nos.4 and 5 is hereby modified as under:
The Petitioners/Accused Nos.4 and 5 shall be enlarged on bail subject to their executing a 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 learned Judicial Magistrate of First Class, Chintapalli.
The residual conditions imposed by the learned Trial Court, in the original order shall remain in force and shall be duly complied with by the Petitioners/Accused Nos.4 and 5.
Accordingly, the Criminal Petition is allowed.