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Judgment
Dr Venkata Jyothirmai Pratapa, J
The instant criminal petition under Section 482 of the Code of Criminal Procedure, 1973 (for short ‘Cr.P.C)/under Section 528 of BNSS, has been filed by the Petitioner/Accused No.4, seeking modification of condition No.3 imposed on the petitioner to travel abroad vide order dated 14.07.2025 in Crl.M.P.No.2412 of 2025 in C.C.498 of 2025 on the file of I Additional Chief Judicial Magistrate at Visakhapatnam.
Heard Sri G.Vijaya Kumar, learned counsel for the petitioner/accused No.4 and Ms.K.Priyanka Lakshmi, learned Assistant Public Prosecutor on behalf of the State.
Learned counsel for the petitioner would submit that while allowing the petition filed by the petitioner who is accused No.4 in Crl.M.P.No.2412 of 2025 in C.C.498 of 2025 on the file of I Additional Chief Judicial Magistrate at Visakhapatnam, the Trial Court imposed five (5) conditions on permitting the petitioner to leave India, after her first appearance before the Court on 14.08.2025 for a period of three (3) months. Learned counsel for the petitioner would further submit that the condition No.3 would show that she has to produce two sureties for Rs.50,000/- like sum each, one must be Government Employee and another must be her family member. Learned counsel for the petitioner would further submit that they can obey regarding the Government Employee but there is no family member having properties in their name and that condition may be relaxed.
Learned Assistant Public Prosecutor would submit that the Court may pass appropriate orders.
Considering the submissions, the condition regarding the sureties at point No.3, requiring the sureties to be family members possessing immovable properties, is hereby relaxed, in its place, the petitioner is permitted to furnish any other sureties instead of family members.
In that view, the Criminal Petition is disposed of.
As a sequel thereto, miscellaneous petitions pending, if any, shall stand closed.