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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/reduce the condition imposed on the petitioner/Accused vide order dated 23.10.2026 in Crl.M.P.No.2361 of 2026 in Crime No.16 of 2026 of II Town 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 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 23.10.2026 in Crl.M.P.No.2361 of 2026 in Crime No.16 of 2026 of II Town 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 petitioner/Accused is hereby modified as under:
The Petitioner/Accused shall be enlarged on bail subject to his executing a bond for a sum of Rs.1,00,000/- (Rupees One Lakh only) with two sureties for the like sum each to the satisfaction of the learned II Additional Chief Judicial Magistrate, Visakhapatnam.
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.
Accordingly, the Criminal Petition is disposed of.