Sivanandam Suresh Kumar vs. State Of Telangana
Held
The Court decided to relax the condition imposed on the petitioner/Accused No. 8. The reasoning was based on the submission made by the learned Special Public Prosecutor for the CBI, who confirmed that the charge sheet had already been filed and numbered as C.C.No. 1 of 2021. In light of this development, the Court found it appropriate to modify its previous order dated February 1, 2018, as modified by the order dated July 25, 2019, which mandated the petitioner's appearance before the CBI office. The Court's decision to relax the condition implies that the petitioner is no longer required to appear before the CBI office on the first and last Saturday of every month. The operative direction was to allow IA No. 1 of 2020, thereby relaxing the condition.
Facts
The petitioner, Sivanandam Suresh Kumar, accused number 8 in a case investigated by the CBI, filed an application (IA No. 1 of 2020) before the High Court of Telangana. The application sought relaxation of a modified condition previously imposed by the Court. This condition, initially set on February 1, 2018, and modified on July 25, 2019, required the petitioner to appear before the CBI office in Chennai twice a month, on the first and last Saturday. The petitioner sought to relax this reporting obligation pending the disposal of his main petition (CRLP No. 448 of 2018). The State, represented by the CBI, was heard on the application.
Key Issues
1. Whether the condition imposed on the petitioner/Accused No. 8 to appear before the CBI office twice a month should be relaxed, considering the filing of the charge sheet and its numbering as C.C.No. 1 of 2021. This issue turns on the Court's discretion to modify its earlier procedural orders in light of subsequent developments in the criminal proceedings. Contentions: Petitioner: Argued for relaxation of the reporting condition, citing the filing of the charge sheet as a significant development. Respondent (State/CBI): Submitted that the charge sheet had already been filed and numbered as C.C.No. 1 of 2021.
AI-generated summary — verify with the full judgment below
tI HIGI-I COURT FOR THE STATE OF TELANGANA AT HYDERABAD MONDAY, THE FIRST DAY OF MARCH TWO THOUSAND AND TWENry ONE :PRESENT: THE HONOURABLE JUSTICE G. SRI DEVI lA No. 1 OF 2020 IN CRLP NO: 448 OF 2018 Between: Sivanandam Suresh Kumar @ Black Suresh@ Nathan, S/o M.Sivanandam, Occ- Business, Resident of D.No. '10C, Block A, 8 Olymbia Grand Apartnments, Beside Ya Mohiddin Biryani Shop, Palavaram Bus Stand, GST Road, Palavaram, Cheenai-75, Permanent Address No. 10 MDLB Colony, Hastinapuram, Deeksthnagar, Chormpet, Chennai-74 ... Petitioner/Accused No. 8 (Petitioner in CRLP 448 OF 2018 on the file of High Court) AND State of Telangana, Through Public Prosecutor-CBl, High Court at Hyderabad, Hyderabad . . . Respondent(s) (Respondents in-do-) / Counsel for the Petitioner :SATHAKARNI K Counsel for the Respondent :K SURENDER ( SPL P P FOR CBI )
Petition under Section 482 of Cr.P.C., praying that in the circumstances stated in the grounds filed in the petition, the High Court may be pleased to relax the modified condition imposed by this Hon'ble court vide its order dahed25.07.2019 in lA.No.1 of 2019 in Crl P.No.448 of 2018 that the petitioner/Accused No.8 shall appear before CBI Office at S
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