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Judgment
7 paragraphs · 171 wordsDr Y. Lakshmana Rao, J
The Criminal Petition is filed seeking to reduce the quantum of surety amount imposed by the learned Special Judicial Magistrate of First Class for Railway, Nellore, in Crl.M.P.No.554 of 2025 in Cr.No.77 of 2024 of Chirala G.R.P.S, vide order dated 22.4.2025, whereby the petitioner was directed to furnish a self bond for a sum of Rs.50,000/- and two sureties for a like sum.
Learned counsel for the petitioner submits that this amount has become burden for him to comply with.
Heard learned counsel for the petitioner and the learned Assistant Public Prosecutor. Perused the record.
For the reasons mentioned in the accompanying affidavit, the condition No.i in para No.6 of the order dated 22.4.2025 passed by the learned Special Judicial Magistrate of First Class of Railway, Nellore is modified as under:-
“A1 shall be released on bail upon furnishing self bond for a sum of Rs.10,000/- with two (02) sureties for a like sum.”
Accordingly, the Criminal Petition is disposed of.