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IN THE SUPREME COURT OF INDIA

CRIMINAL  APPELLATE JURISDICTION  

CRIMINAL APPEAL NO. 627   OF  2011 (Arising out of SLP(Crl.) No.5424/2010)

HARISH KUMAR AND ANR.           Appellant(s)

                    :VERSUS:

STATE OF UTTARAKHAND AND ANR.             Respondent(s)

WITH

CRIMINAL APPEAL NO. 628   OF  2011 (Arising out of SLP(Crl.) No.10588/2010)

ABHA SINHA           Appellant(s)

                    :VERSUS:

STATE OF UTTARAKHAND AND ORS.             Respondent(s)

O R D E R

Leave granted.

We  have  heard  the  learned  counsel  for  the  

parties.  

Learned counsel for the State of Uttarakhand  

submits  that  the  State  does  not  want  custodial  

interrogation of  the appellants  if the  appellants  

are directed to appear before the Trial Court on 17th  

March, 2011 (the date fixed for hearing of the case  

by the Trial Court). We direct the appellants to  

appear before the Trial Court on 17th March, 2011 and  

on all other subsequent dates as and when they are

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required by it. In case the appellants do not abide  

by the aforesaid directions of this Court, then the  

interim relief granted to them by this Court can be  

modified by the Trial Court.   

In the facts and circumstances of this case,  

we deem it appropriate to direct the appellants to  

deposit their passports with the Trial Court on or  

before the next date of hearing and the Trial Court  

would  also  be  at  liberty  to  impose  any  other  

conditions  which  it  deems  fit  and  proper  in  the  

facts and circumstances of the case.   

In  the  event  of  arrest,  the  appellants  are  

directed to be released on bail on their furnishing  

personal  bond  in  the  sum  of  Rs.50,000/-  (Rupees  

Fifty thousand) with two sureties each in the like  

amount to the satisfaction of the Trial Court.   

We  request  the  Trial  Court  to  conduct  the  

trial of the case on day-to-day basis and conclude

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the same as expeditiously as possible.  

These  appeals  are  disposed  of  with  the  

aforementioned observations and directions.  

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

.....................J (DEEPAK VERMA)

New Delhi; February 25, 2011.