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NON-REPORTABLE IN THE SUPREME COURT OF INDIA CRIMINAL APPELLATE JURISDICTION CRIMINAL APPEAL NO. 1186 OF 2017

[@ SPECIAL LEAVE PETITION (CRL) NO. 1374 OF 2017 ] RABINDRANATH BARIK                            Appellant(s)

                               VERSUS THE STATE OF ODISHA                          Respondent(s)

J U D G M E N T KURIAN, J. 1. Leave granted. 2. The appellant is aggrieved since the High Court declined  to pass  an order  for modification  of the security ordered as a condition for the bail. 3. We are informed that the investigation has been completed and the chargesheet has been laid.  We are also  informed  that  the  other  two  co-accused  have furnished cash security of Rs. 50 Lakhs and property security  of  Rs.  50  Lakhs  each.   Thus,  there  is altogether  a  security  of  Rs.  2  Crores  before  the Court. 4. Having regard to the special circumstances of the case and in view of the security already secured by the  court,  we  are  of  the  view  that  it  is  in  the interest  of justice  that the  condition of  bail is relaxed in the case of the appellant. 5. The  learned  counsel  for  the  appellant  submits

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that the appellant does not have exclusive property to  offer  security,  however,  a  benevolent friend/relative  has  come  forward  to  offer  the security worth Rs. 15 Lakhs. 6. In the peculiar facts of this case, this appeal is disposed of, waiving off the condition of the bail and  substituting  the  condition  only  as  solvent property security of Rs. 15 Lakhs.  The same shall be offered within a period of one month from today.

.......................J.               [ KURIAN JOSEPH ]  

.......................J.               [ R. BANUMATHI ]  

New Delhi; July 18, 2017.