Q. What are the equivalent citations for Manoranjana Sinh @ Gupta vs Central Bureau of Investigation ?

The equivalence citation are(2017) 5 SCC 226 ; LQ/SC/2017/245 ;

Manoranjana Sinh @ Gupta Vs. Central Bureau Of Investigation On 15 February, 2017

Q: Q. What was the bench assigned for the case Manoranjana Sinh @ Gupta vs Central Bureau of Investigation?

HONBLE MR. JUSTICE ARUN MISHRA, HONBLE MR. JUSTICE AMITAVA ROY

Open iDraf

Manoranjana Sinh @ Gupta v. Central Bureau Of Investigation

Manoranjana Sinh @ Gupta
v.
Central Bureau Of Investigation

(Supreme Court Of India)

Criminal Misc. Petition No. 2807 Of 2017 In Criminal Appeal No. 240 Of 2017 | 15-02-2017

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.

Advocates List

For the Appellant ------ For the Respondent ----------

Bench List

HON'BLE MR. JUSTICE ARUN MISHRA

HON'BLE MR. JUSTICE AMITAVA ROY

Eq Citation

(2017) 5 SCC 226

LQ/SC/2017/245

HeadNote

Constitution of India — Art. 136 — Exercise of power — Bail — Relaxation of conditions of bail — Appellant not required to make a cash deposit of the aforesaid amount and execution of bond therefore would suffice — Requirement of local sureties is hereby relaxed — Rest of the order remains intact (Paras 1 to 4)