SUMEET SALUJA Vs STATE OF U.P. TR.CBI
Bench: ALTAMAS KABIR,CYRIAC JOSEPH, , ,
Case number: Crl.A. No.-000953-000953 / 2011
Diary number: 6364 / 2011
Advocates: Vs
ARVIND KUMAR SHARMA
IN THE SUPREME COURT OF INDIA
CRIMINAL APPELLATE JURISDICTION
CRIMINAL APPEAL NO(s).953 OF 2011 [Arising out of SLP(Crl.)No.1863 of 2011]
SUMEET SALUJA Appellant(s)
VERSUS
STATE OF U.P. TR.CBI Respondent(s)
O R D E R
Leave granted.
2. This appeal is directed against the judgment and order
dated 13th January, 2011, passed by the Allahabad High Court,
rejecting the petitioner's prayer for grant of bail in
Crl.Misc.Bail Application No.34595 of 2010.
3. There are three accused in this case. Charge-sheet has
been filed against all of them on 8th December, 2010, under
Sections 120B, 417, 420, 468, 471 IPC and 132 and 135 of the
Customs Act, P.S.C.B.I.Ghaziabad. While apart from the
appellant, one of the other two accused, Mr. Surinder Singh has
been granted bail after his arrest, the third accused, Gyan Chand
filed a writ petition, being No.37 of 2011, in this Court, in
which directions have been given that he should not be arrested
in connection with the case in question.
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4. The present appellant is in custody since 11th October,
2010, and it appears that he is similarly placed as the other two
accused. Accordingly, the appeal is allowed.
5. Let the appellant be released on bail to the satisfaction
of the trial court, upon such conditions, as may be considered
necessary to ensure his presence at the time of trial. Such
conditions may also include, reporting to the SHO of the local
police station once every month until further orders and deposit
of his passport to the court.
6. Since this matter involves a question of some importance
as far as commercial crimes are concerned, let the trial be
completed as quickly as possible, without unnecessary
adjournments and delay.
..................J. (ALTAMAS KABIR)
...................J. (CYRIAC JOSEPH)
NEW DELHI, April 18, 2011.