Kader Meera Sahul Hameed vs. The Superintendent Of Customs (Prey)
Held
The High Court, without delving into the merits of the case, considered the facts and circumstances presented. It directed the petitioner to execute a personal bond to the tune of Rs. 1,00,000/- with two sureties for the like sum each, as a modification of the earlier order which had fixed the surety amount at Rs. 2,00,000/-. The Court explicitly stated that all other conditions imposed in the original bail order shall remain unaltered. The Criminal Petition was disposed of in terms of this modified direction.
Facts
The petitioner, Kader Meera Sahul Hameed, filed a Criminal Petition before the High Court for the State of Telangana seeking modification of a bail order. The order, passed by the VIII Additional Metropolitan Sessions Judge on March 19, 2020, had granted bail to the petitioner but required him to furnish a personal bond of Rs. 2,00,000/- with two sureties for the like sum. The petitioner sought to reduce this surety amount. The respondent was the Superintendent of Customs (Preventive), Customs Commissionerate, Hyderabad. The petition was filed under Section 482 of the Cr.P.C.
Key Issues
1. Whether the surety amount fixed by the VIII Additional Metropolitan Sessions Judge in the bail order dated 19.03.2020 should be modified and reduced, considering the facts and circumstances of the case? Petitioner's Contention: The petitioner argued for a reduction in the surety amount, seeking to execute a self-bond of Rs. 50,000/- with two sureties for the like sum, while keeping other bail conditions the same. The petitioner's counsel presented arguments before the High Court. Respondent's Contention: The Additional Public Prosecutor appeared on behalf of the respondent. The judgment does not record specific arguments made by the respondent's counsel regarding the surety amount.
Sections Cited
Section 482
AI-generated summary — verify with the full judgment below
HIGH COURT FOR THE STATE OF TELANGANA AT HYDERABAD THURSDAY, THE NINTH DAY OF JULY TWO THOUSAND AND TWENTY PRESENT THE HONOURABLE JUSTICE G. SRI DEVI CRIMINAL PETITION NO: 2665 OF 2020 Between: Kader Meera Sahul Hameed, Aged : 47 yearc, S/o. Kader lt/eera, Address. H.No.29-8, Karur Road, Mela Chintamani, Teppakulam, PO, Tiruchirappalli Urban, Tamilnadu - 620 002. ...PETITIONERYACCUSED AND The Superintendent of Customs (Prey), Customs Commissionerate, HQRS Office, GST Bhavan, Basheeerbagh, Hyderabad. 500 004 Rep. by Special Public Prosecutor ...RESPONDENT/COMPLAINANT Petition under Section 482 of Cr.P.C praying that in the circumstances stated in the Memorandum of Grounds of Criminal Petition, the High Court may be pleased to modify the bail order by reducing the surety amount fixed in the bail order fixed for furnishing of a self-bond of Rs.2,00,000-00 with two sureties to a self-bond of Rs.50,000-00 with two sureties for the like sum to the satisfaction of the Special Judge, for the economic offences - cum - Vlll Additional [Vletropolitan Sessions Judge, Nampally at Hyderabad by keeping the other conditions as the same.
This Petition coming on for hearing, upon perusing the Memora
The judgment continues below.
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