Telangana High Court
P. Vishnukanth Vishnu vs The State Of Telangana on 30 January, 2020
Author: G. Sri Devi
Bench: G. Sri Devi
HONOURABLE JUSTICE G. SRI DEVI
CRIMINAL PETITION No.8617 of 2019
ORDER:
The criminal petition is filed seeking to relax the condition of furnishing security for a sum of Rs.3,00,000/- with one surety by petitioner/A1 and to surrender his passports before the Court vide order dated 17.12.2019 in Crl.M.P.No.7424 of 2019 in C.C.No.128 of 2013 on the file of XII Additional Chief Metropolitan Magistrate, Hyderabad.
2. The petitioner/A1 filed Crl.M.P.No.7424 of 2019 seeking to return his passports i.e., old passport bearing No.Z 2742027 and new passport No.Z 5220857, to attend a business meet to be held on 24.12.2019 at Doha, Qatar, for a period of one week. The trial Court, after considering the material on record, allowed the application and directed to return the said passports to petitioner/A1 for interim custody on his furnishing security for a sum of Rs.3,00,000/- with one surety, on proper identification, for a period of one week and also directed him to appear before the Court on 31.12.2019 and surrender his passports before the Court.
3. Learned counsel for the petitioner submits that the trial Court has erroneously imposed the aforesaid conditions on the petitioner and he prays to relax the said conditions.
4. Learned Additional Public Prosecutor opposed the relief sought in the petition.
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5. Having regard to the facts and circumstances, without adverting into the merits of the matter, the aforesaid condition imposed by the trial Court is hereby modified directing the trial Court to return the passports i.e, old passport bearing No.Z 2742027 and new passport No.Z 5220857, to the petitioner for interim custody, on his furnishing security for a sum of Rs.1,00,000/- (Rupees one lakh) with one surety for a like sum to the satisfaction of the trial Court and the petitioner/A1 shall surrender his passports on or before 18.02.2020 positively, before the trial Court.
6. With the aforesaid directions, the Criminal Petition is disposed of.
7. Miscellaneous petitions, if any, pending, shall stand closed.
__________________ JUSTICE G. SRI DEVI 20th January, 2020 sj