Full Judgment Text
IN THE SUPREME COURT OF INDIA
CRIMINAL APPELLATE JURISDICTION
CRIMINAL APPEAL NO. 1141 OF 2013
(Arising out of SLP(Crl.) No.2196/2012)
S. PERIAMMAL AND ORS. Appellant(s)
:VERSUS:
THE INSPECTOR OF POLICE Respondent(s)
O R D E R
Heard the learned counsel for the parties.
Leave granted.
The grievance of the appellants is that for
the charges that are levelled against them which are
JUDGMENT
under Sections 420, 463, 464 and 471 read with
Section 120-B of the Indian Penal Code, (for a
dispute involving an amount of Rs.25 lakhs) the High
Court has directed the appellants in paragraph 5 of
the impugned order to deposit Rs.20 lakhs as a
condition of granting anticipatory bail. It is
submitted that the condition is too stiff and the
criminal proceeding is almost converted into a
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recovery proceeding. The counsel for the complainant
justifies the condition, but the counsel for the
State leaves it to this Court to pass appropriate
orders. In the circumstances, we allow this appeal
and set aside the condition imposed in paragraph 5
of the impugned order passed by the High Court.
.........................J
(H.L. GOKHALE)
.........................J
(J. CHELAMESWAR)
New Delhi;
August 2, 2013.
JUDGMENT
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