1. After hearing learned counsel for the parties, we are of the considered opinion that paragraph 19 of the order passed by this Court on 6th February, 2017 be read as under:
“19. In the above view of the matter, the appeal is allowed and the appellant is ordered to be released on bail in FIR RC-04/S/2014-(SIT) Kolkata on furnishing bond of Rs.1 (One) crore and on furnishing two sureties each of the like amount to the satisfaction of the Additional Chief Judicial Magistrate Alipore, Kolkata, West Bengal and also subject to the following conditions.....”
2. We also make it clear that the appellant is not required to make a cash deposit of the aforesaid amount and execution of bond therefore would suffice. The requirement of local sureties is hereby relaxed as well.
3. Rest of the order remains intact.
4. Criminal Misc. Petition for modification stands disposed of accordingly.
