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Sheikh Ayub v. State Of M.p

Sheikh Ayub v. State Of M.p

(Supreme Court Of India)

Criminal Appeal No. 1098 of 2004 (Arising out of SLP (Criminal) No. 3422 of 2004) | 27-09-2004

1. Leave granted.

2. Heard learned Counsel for the Appellant and counsel for the State.

3. By the impugned order the Appellant was granted bail and directed to deposit Rs. 2,50,000 which is alleged to be the amount misappropriated by the Appellant. There was also condition for furnishing surety bond for Rs. 50,000/-. In the circumstances of the case, direction to deposit Rs. 2,50,000/- was not warranted, as part of the conditions for granting bail.

4. Hence, the direction to deposit Rs. 2,50,000/- is deleted and subject to this modification the order passed by the learned Single Judge granting bail is confirmed.

5. The appeal is disposed of accordingly.

Advocate List

  • NONE

Bench
  • HON'BLE JUSTICEK. G. BALAKRISHNAN
  • HON'BLE JUSTICEC. A. VAIDYIALINGAM
Eq Citations
  • 2006 (2) RCR (CRIMINAL) 63
  • 2006 (2) CRIMINALCC 614
  • (2004) 13 SCC 457
  • (2006) 1 SCC CRI 336
  • LQ/SC/2004/1112
Head Note

TADA — Bail — Conditions for grant of bail — Amount misappropriated by accused — Direction to deposit, as part of conditions for granting bail, held, not warranted Constitution of India — Art. 136 — Leave to appeal granted — Anticipatory bail — Conditions for grant of bail — Amount misappropriated by accused — Direction to deposit, as part of conditions for granting bail, held, not warranted — Criminal Procedure Code, 1973, Ss. 438, 439 and 437(2)