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Judgment
Dr Y. Lakshmana Rao, J
The Criminal Petition has been filed under Section 483(1)(b) of the Bharatiya Nagarik Suraksha Sanhita, 2023 (for brevity, ‘the BNSS’), seeking modification of the bond amount from Rs.50,000/- to Rs.10,000/- imposed on the petitioner/Accused No.3 vide order dated 08.07.2025 in Crl.M.P.No.2058 of 2025 in Crime No.119 of 2025 of Duvvada Police Station passed by the learned I Additional District and Sessions Judge-cum-Special Judge for Trial of offences under Narcotic Drugs and Psychotropic Substances Act, 1985 (for brevity ‘the NDPS Act’), Visakhapatnam.
The learned counsel for the petitioner submits that the conditions imposed by the learned I Additional District and Sessions Judge-cum-Special Judge for trial of offences under ‘the NDPS Act’, Visakhapatnam, have become onerous because of the financial constraints of the petitioner. He is unable to meet those conditions thereby he was constrained to be in the judicial detention quite long time.
Heard learned counsel for the petitioner and the learned Assistant Public Prosecutor. Perused the record.
The order dated 08.07.2025 in Crl.M.P.No.2058 of 2025 in Crime No.119 of 2025 of Duvvada Police Station 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.3 is hereby modified as under:
i. The Petitioner/Accused No.3 shall be enlarged on bail upon execution of a bond for a sum of Rs.10,000/- (Rupees Ten Thousand only) with two sureties for the like sum each, to the satisfaction of the learned Additional Chief Judicial Magistrate, Gajuwaka.
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.3.
Accordingly, the Criminal Petition is disposed of.