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ITEM NO.5               COURT NO.10               SECTION IIB                S U P R E M E  C O U R T  O F  I N D I A                        RECORD OF PROCEEDINGS Crl.M.P. No. 2807 of 2017 Criminal Appeal No(s).  240/2017 MANORANJANA SINH @ GUPTA                           Appellant(s)                                 VERSUS CENTRAL BUREAU OF INVESTIGATION                    Respondent(s) (With appln. For modification of Court's order and office report)

Date : 15/02/2017 This petition was called on for hearing today. CORAM :           HON'BLE MR. JUSTICE ARUN MISHRA          HON'BLE MR. JUSTICE AMITAVA ROY For Appellant(s)  Mr. A. Sharan, Sr. Adv.                      Mr. Amit Kumar,Adv.

Mr. Prithvi Pal, Adv.                      For Respondent(s)  Mr. K. Raghava Charyulu, Adv.(Spl. P.P.)

Mr. Kailash Pandey, Adv.                      Mr. K. V. Sreekumar,Adv.                       

         UPON hearing the counsel the Court made the following                              O R D E R

 Crl. Misc. Petition stands disposed of in terms

of the signed order. Registry to take appropriate steps accordingly.

  (NEELAM GULATI)        COURT MASTER

       (TAPAN KR. CHAKRABORTY)              COURT MASTER

(Signed Non Reportable order is placed on the file)

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NON REPORTABLE IN THE SUPREME COURT OF INDIA

CRIMINAL APPELLATE  JURISDICTION  CRIMINAL MISC. PETITION  No. 2807 OF 2017

      IN CRIMINAL APPEAL  NO(S). 240 OF 2017

 MANORANJANA SINH @ GUPTA                         Appellant(s)

                               VERSUS

CENTRAL BUREAU OF INVESTIGATION                  Respondent(s)

O R D E R  

After hearing learned counsel for the parties, we are of the considered opinion that paragraph 19 of the order passed by this Court on 6th February, 2017 be read as under:

“19.  In  the  above  view  of  the  matter,  the appeal is allowed and the appellant is ordered to  be  released  on  bail  in  FIR RC-04/S/2014-(SIT) Kolkata on furnishing bond of  Rs.1 (One) crore and on furnishing  two sureties  each  of  the  like  amount  to  the satisfaction of the Additional Chief Judicial Magistrate Alipore,  Kolkata, West Bengal and also subject to the following  conditions.....”

We also make it clear that the appellant is not required to make a cash deposit of the aforesaid amount and  execution  of  bond  therefor  would  suffice.  The

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requirement of local sureties is hereby relaxed as well.  Rest of the order remains intact. Criminal  Misc.  Petition  for  modification  stands

disposed of accordingly.                                                    

…..............J (ARUN MISHRA)

…................J           (AMITAVA ROY )

NEW DELHI February 15, 2017