Sohail vs The State Of Telangana

This Criminal Petition is filed seeking the Court to reduce the sureties amount in the condition imposed in the order dated 29.09.2026 passed by the learned X Additional District and Sessions Judge, at Rajendranagar, Ranga Reddy District in Crl.M.P.No.567 of 2026 in Crime No.1277 of 2026 of Narsingi Police Station, Cyberabad Commissionerate.

Heard Smt. Mudumba Laxmi, learned counsel appearing on behalf of the petitioner as well as Sri Arun Kumar Doddla, learned Additional Public Prosecutor appearing on behalf of the respondent-State.

Learned counsel for petitioner submitted that the petitioner hails from the below poverty line, he is a FSC card holder, he is doing the menial jobs in order to gain the basic necessities, he is unable to arrange the huge surety amount which was imposed by the trial Court and prayed the Court to reduce the surety amount from Rs.25,000/- with two sureties to Rs.10,000/- with two sureties.

Having regard to the submissions made by the learned counsel for the petitioner that the petitioner is unable to arrange the surety amount fixed by the learned trial Court, this Court is inclined to reduce the surety amount from Rs.25,000/- with two sureties to Rs.10,000/- with two sureties.

In view of the above, this Criminal Petition is allowed. Miscellaneous applications, if any pending, shall also stand closed.