Ravindra Singh vs State By Varthur Police Station

This petition under Section 483(1)(b) of BNSS, 2023 is filed with a prayer to modify or relax condition (a) imposed by this Court in Criminal Petition No.5843 of 2026 disposed of on 08.07.2026.

Heard the learned counsel for the petitioner and learned HCGP for respondent - State.

Petitioner had approached this Court in Crl.P.No.5843 of 2026 seeking regular bail in S.C.No.9 of 2026, pending before the Court of I Addl. District and Sessions Judge, Bengaluru Rural District, arising out of Crime No.443 of 2025 registered by Varthur Police Station for the offence punishable under Section 103 of BNS, 2023. The said petition was allowed by this Court on 08.07.2026, subject to certain conditions. Condition(a) imposed by this Court reads as follows:-

Seeking modification of the said condition, the petitioner is before this Court.

Learned counsel for the petitioner submits that, petitioner who hails from Uttar Pradesh State is not in a position to provide two sureties for a sum of ₹.1,00,000/- as directed by this Court. Therefore, he is in custody though he was granted regular bail vide order dated 08.07.2026 passed in Criminal Petition No.5843 of 2026. He submits that, petitioner is ready and willing to furnish one surety and deposit cash surety of ₹.25,000/- before the jurisdictional Court.

Per contra, learned HCGP, does not seriously oppose the prayer made in this petition.

Considering the fact that, petitioner though granted bail by this Court in Criminal Petition No.5843 of 2026, vide order dated 08.07.2026 is still in custody I am of the opinion, that the prayer made by the petitioner needs to be granted. Accordingly, the following:-