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Judgment
Challenging the order passed in Cr.M.P.No.1704 of 2026 dated 07.07.2026 by the learned Principal Special Court for NDPS Act cases, Madurai, dismissing the petition seeking to modify the condition to produce the vehicle every month, this criminal revision case is filed.
The learned counsel for the petitioner submitted that the petitioner had complied the condition for a period of three months. He seeks the indulgence of this Court to modify the condition.
Heard the learned counsels on either side and carefully perused the materials available on record.
Considering the fact that the petitioner had complied the condition imposed by the learned Principal Special Court for NDPS Act cases, Madurai Court for a period of three months, this Court is of the considered view that the said condition shall be relaxed. Accordingly, the impugned order is quashed and the condition imposed by the learned Principal Special Court for NDPS Act cases, Madurai to produce the vehicle every month is relaxed.
Accordingly, this Criminal Revision Case is allowed.