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IN THE SUPREME COURT OF INDIA

CRIMINAL  APPELLATE JURISDICTION  

CRIMINAL APPEAL NO. 1141   OF 2013

(Arising out of SLP(Crl.) No.2196/2012)

S. PERIAMMAL AND ORS.      Appellant(s)

                    :VERSUS:

THE INSPECTOR OF POLICE                    Respondent(s)

O R D E R

Heard the learned counsel for the parties.  

Leave granted.

The grievance of the appellants is that for  

the charges that are levelled against them which are  

under  Sections  420,  463,  464  and  471  read  with  

Section  120-B  of  the  Indian  Penal  Code,  (for  a  

dispute involving an amount of Rs.25 lakhs) the High  

Court has directed the appellants in paragraph 5 of  

the  impugned  order  to  deposit  Rs.20  lakhs  as   a  

condition  of  granting  anticipatory  bail.  It  is  

submitted that the condition is too stiff and the  

criminal  proceeding  is  almost  converted  into  a

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recovery proceeding. The counsel for the complainant  

justifies  the  condition,  but  the  counsel  for  the  

State leaves it to this Court to pass appropriate  

orders. In the circumstances, we allow this appeal  

and set aside the condition imposed in paragraph 5  

of the impugned order passed by the High Court.  

.........................J (H.L. GOKHALE)

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

New Delhi; August 2, 2013.