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Non-Reportable IN THE SUPREME COURT OF INDIA

CRIMINAL APPELLATE JURSIDCITON

CRIMINAL APPEAL NOS.768-769  OF 2017 (Arising out of S.L.P. (Crl.) Nos.1891-1892 of 2017)

DEEPAK CHANDRATAN PAREEK  …APPELLANT

VERSUS

 UNION OF INDIA THROUGH CBI          …RESPONDENT

O R D E R

S.ABDUL NAZEER, J.

1 Leave granted.

2 In these appeals the appellant is aggrieved by the judgment

and  orders  of  the  High  Court  of  Orissa  at  Cuttack  dated  9th

February, 2017 and 6th January, 2017 in MCN No.42 of 2017 and

BA No.4542 of 2015, imposing a condition to deposit cash security

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of  Rupees  two  crores  in  the  shape  of  fixed  deposit  STDRs  for

releasing him on bail.   

3 Having  heard  learned  senior  counsel  appearing  for  the

appellant as well as learned counsel for the respondent, we are of

the view that the direction to deposit a sum of Rupees two crores as

a condition for releasing him on bail is onerous.  Having regard to

the facts and circumstances of the case, we direct him to furnish a

cash security  of  Rupees  one  crore  in  the  shape  of  fixed deposit

STDRs obtained from any nationalized bank. Condition No.2 of the

order  of  the  High  Court  is  modified  to  that  extent.  In  all  other

respects, the judgment and order of the High Court is sustained.

4 The appeals are disposed of accordingly.

    …………………………………J.     (J. CHELAMESWAR)

    …………………………………J.     (S. ABDUL NAZEER)

New Delhi; April 21, 2017.

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