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NON-REPORTABLE

IN THE SUPREME COURT OF INDIA                     CRIMINAL ORIGINAL JURISDICTION

CRIMINAL APPEAL NO.1164 OF 2015           (Arising out of SLP(Crl.)No.5861 of 2015)

      ARSHAD @ SYED AHMED ARSHAD         ... APPELLANT(S)  

               VS.

      STATE OF PUNJAB                    ... RESPONDENT(S)

       J U D G M E N T

ANIL R. DAVE, J.

1. Heard the learned counsel.

2. Leave granted.

3. Looking at the facts of the case, we direct that in

the event of arrest of the appellant, he shall be enlarged

on bail on the conditions which might be thought proper by

the Court concerned.

4. It  is  further  directed  that  the  appellant  shall

deposit Rs.25 lakhs (Rupees Twenty Five Lakhs only) within

two weeks from today and a further sum of Rs.7,50,000/-

(Rupees Seven Lakhs Fifty Thousand only) within eight weeks

from  today,  so  as  to  make  a  total  sum  of  Rs.50  lakhs

(Rupees Fifty Lakhs only), with the trial court.

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5. The deposit of the afore-said amount shall be without

rights  and  contentions  which  might  be  raised  by  the

parties.  The amount so deposited shall be subject to the

final order which might be passed by the trial court.

6. The amount which has been deposited with this Court

shall be transmitted to the trial court.

7. The appellant shall cooperate with the investigation.

8. With the above observations, the appeal is disposed

of.  Pending application, if any, stands disposed of.

        ..............J.

[ANIL R. DAVE]

..............J. [ADARSH KUMAR GOEL]

New Delhi; 7th September, 2015.

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