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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 the condition imposed on the petitioner/Accused No.3 vide order dated 03.03.2026 in Crl.M.P.No.105 of 2026 in Crime No.69 of 2025 of L.Kota Police Station, Vizianagaram District, passed by the learned Special Judge for Trial of Cases under NDPS Act-Cum-I Additional Sessions Judge, Vizianagaram.
The learned counsel for the petitioner submits that the financial condition of the petitioner is deplorable and that he is unable to comply with the conditions imposed by the learned Trial Court.
Heard learned counsel for the petitioner and the learned Assistant Public Prosecutor. Perused the record.
Considering the above facts and circumstances of the case, the order dated 03.03.2026 in Crl.M.P.No.105 of 2026 in Crime No.69 of 2025 of L.Kota Police Station, Vizianagaram District, passed by the learned Special Judge for Trial of Cases under NDPS Act-Cum-I Additional Sessions Judge, Vizianagaram, against the petitioner/Accused No.3 is hereby modified as under:
The Petitioner/Accused No.3 shall be enlarged on bail subject to his 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 Special Judge for Trial of Cases under NDPS Act-Cum-I Additional Sessions Judge, Vizianagaram.
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 Petitioner/Accused No.3.
Accordingly, the Criminal Petition is disposed of.