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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/relax the condition imposed on the petitioner/Accused No.1 vide order dated 26.08.2025 in Crl.M.P.No.2699 of 2025 in Crime No.08 of 2025 of IV 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 26.08.2025 in Crl.M.P.No.2699 of 2025 in Crime No.08 of 2025 of IV 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 No.1 is hereby modified as under:
The Petitioner/Accused No.1 shall be enlarged on bail subject to his executing a bond for a sum of Rs.10,000/-(Rupees Ten Thousand only) with single surety for the like sum each to the satisfaction of the learned Metropolitan Sessions Judge-Cum-I Additional District and Sessions Judge-Special Judge for Trial of Offences under NDPS Act, 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 No.1.
Accordingly, the Criminal Petition is allowed.