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IN THE SUPREME COURT OF INDIA

CRIMINAL  APPELLATE JURISDICTION  

CRIMINAL APPEAL NO. 2012   OF 2011 (Arising out of SLP(Crl.) No.7805/2011)

BYRRAJU RAMAA RAJU                         Appellant(s)

                    :VERSUS:

STATE THROUGH THE CENTRAL BUREAU           Respondent(s) OF INVESTIGATION

WITH

CRIMINAL APPEAL NO. 2013   OF 2011 (Arising out of SLP(Crl.) No.7907/2011)

VADLAMANI SRINIVAS                         Appellant(s)

                    :VERSUS:

STATE THROUGH THE CENTRAL BUREAU           Respondent(s) OF INVESTIGATION

CRIMINAL APPEAL NO. 2014   OF 2011 (Arising out of SLP(Crl.) No.7954/2011)

BYRRAJU RAMALINGA RAJU                     Appellant(s)

                    :VERSUS:

STATE THROUGH THE CENTRAL BUREAU           Respondent(s) OF INVESTIGATION

O R D E R

1. Leave granted in all the matters.

2. In these cases, bail was granted by the High  

Court  of  Andhra  Pradesh  on  20th August,  2010.  

Against that order, appeals were filed before this  

Court  by  the  Central  Bureau  of  Investigation,  

Hyderabad.  This Court by order dated 26th  October,

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2010, cancelled the bail granted by the High Court  

and requested the Trial Court to conclude the trial  

of these cases on or before 31st July, 2011.  In  

pursunace to the directions of this Court, the Trial  

Court  has  examined  226  prosecution  witnesses.  

Examination-in-Chief of 15 Investigating Officers is  

complete, out of them, 8 Investigating Officers have  

been  fully  cross-examined  and  the  remaining  

Investigating Officers have to be cross-examined.    

3. We  have  heard  the  learned  senior  counsel  

appearing  on  behalf  of  the  appellants  and  the  

learned Additional Solicitor General appearing for  

the Central Bureau of Investigation.  

4. Admittedly,  the  accused  appellants  have  

already undergone actual sentence of two years and  

eight months.  

5. In pursuance to the directions of this Court,  

the  appellants  have  filed  affidavits  before  this  

Court stating therein that they would not examine  

the witnesses given up by the prosecution. Learned  

counsel appearing for the parties submitted that the

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parties  have  cooperated  with  the  Trial  Court  and  

they  would  continue  to  do  so.  They  have  further  

undertaken to strictly adhere to the time schedule  

fixed by the Trial Court.

6. We  once  again  request  the  Trial  Court  to  

ensure that the trial of these cases is completed as  

expeditiously as possible.  

7. We have carefully considered totality of the  

facts and circumstances of these cases. The accused-

appellants have already undergone actual sentence of  

two  years  and  eight  months.  In  this  view  of  the  

matter,  we  deem  it  appropriate  to  release  the  

accused-appellants  on  bail  on  their  furnishing  

personal bonds for Rs.2 lakhs each with two solvent  

sureties  each  in  the  like  amount,  to  the  

satisfaction  of  the  Trial  Court  subject  to  the  

following conditions:

(i)  The  accused-appellants  shall  deposit  their  

passports  before  the  Trial  Court  if  not  already  

seized or deposited.     

(ii) The accused-appellants shall not influence the  

trial  either  directly  or  indirectly  and  further

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investigation in any manner.  

(iii) In case the indulgence granted by this Court  

is abused by the accused-appellants, the prosecution  

would  be  at  liberty  to  approach  this  Court  for  

cancellation of the bail granted to them.     

8. With  the  aforementioned  observations  and  

directions,  these  appeals  and  the  criminal  

miscellaneous petitions are disposed of.  

.....................J (DALVEER BHANDARI)

.....................J (DIPAK MISRA)

New Delhi; November 4, 2011.