Telangana High Court
Dandu Surya Sumanth Reddy vs The State Of Telangana on 29 April, 2022
THE HON'BLE SRI JUSTICE K.SURENDER
CRIMINAL PETITION NO.4273 of 2022
ORDER:
This Criminal Petition under Section 439 (1) (b) read with Section 482 of Criminal Procedure Code to relax the condition imposed in Criminal M.P.No.369 of 2022 on the file of I Additional Metropolitan Sessions Judge, Hyderabad, wherein the petitioner was directed not to leave the State without prior permission of the court.
2. Heard the learned Counsel for the petitioner and the learned Assistant Public Prosecutor for the respondent-State.
3. The learned Counsel for the petitioner submits that, the petitioner undertakes to appear on every Sunday before the SHO., as directed by the trial Court, however, keeping in view his business interest he intends to travel within India. 2
4. Since the petitioner has given undertaking to appear before the SHO every Sunday as directed by the trial Court, the petitioner is permitted to travel within India for the purpose of his business visits. 5 Accordingly, this petition is disposed of.
Miscellaneous applications, if any pending in this criminal petition, shall stand closed.
________________ K.SURENDER,J 29.04.2022 trr 3 THE HON'BLE SRI JUSTICE K.SURENDER CRIMINAL PETITION NO.4273 of 2022 DATE: 29.04.2022 trr