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Judgment
This Criminal Petition is filed under Section 483 (1) (A) read with 582 of the Bharatiya Nagarik Suraksha Sanhita, 2023 (for short ‘BNSS’) praying this Court to relax the conditions imposed by the learned Sessions Judge, Nampally in Crl.M.P.No3828 of 2026 dated 14.08.2026 in connection with FIR No.121 of 2026 of P.S., EOW, TEAM-I, CCS, DD, Hyderabad.
Heard Sri T.Anirudh Reddy, learned counsel for the petitioner-accused and Sri D. Arun Kumar, learned Additional Public Prosecutor appearing for the respondent–State.
Learned counsel for the petitioner submits that petitioner-accused No.4 was enlarged on bail in Crl.M.P.No.3828 of 2026 in Crime No.121 of 2026 by the learned Sessions Judge Red Hills, Nampally, Hyderabad vide order dated 14.08.2026. The condition Nos.3 and 4 imposed while enlarging the petitioner-accused No.4 on bail are as under:
“3.The petitioner-accused No.4 shall attend before the SHO, CCS, DD, Hyderabad on every Tuesday and Saturday between 10:00 AM to 2:00 PM for a period of three months or till filing of charge sheet whichever is earlier”.
“4.The petitioner-accused No.4 shall not leave the jurisdiction of the Court without prior permission of the Court, shall not tamper with the prosecution witnesses, shall co-operate with the investigating agency and shall not misuse the liberty granted to him”.
Learned counsel submits that petitioner-accused No.4, who is resident of Noida and working as Pathologist, is suffering from serious medical conditions and it is difficult for him to appear before the S.H.O. concerned on every Tuesday and Saturday and the charge sheet is not yet filed, therefore, he prayed to relax the said conditions.
Learned Additional Public Prosecutor fairly submits that petitioner-accused No.4 is complying with the conditions imposed by the learned Sessions Judge Red Hills, Nampally, Hyderabad in Crl.M.P. No.3828 of 2026 dated 14.08.2026 and charge sheet is not filed before the concerned Court.
Having regard to the facts and circumstances of the case, since investigation is still pending, condition No.3 in Crl.M.P.No.3828 of 2026 is modified and the petitioner-accused No.4 is directed to cooperate with the investigation and appear before the investigating officer as and when his presence is required. Further, as the petitioner-accused No.4 is resident of Noida and working as Pathologist and he is suffering from serious medical conditions, condition No.4 i.e., to the extent that the petitioner-accused No.4 shall not leave the jurisdiction of the Court without prior permission of the Court is hereby relaxed. The other conditions imposed in the said order shall remain unaltered. It is made clear that, the petitioner-accused No.4 shall furnish his residential addresses, contact numbers and changes to the SHO, CCS, DD, Hyderabad for securing his presence in judicial process.
With the above direction, the Criminal Petition is allowed. Miscellaneous applications, if any pending, shall stand closed.