IN THE SUPREME COURT OF INDIA

CRIMINAL APPELLATE JURISDICTION

  CRIMINAL APPEAL NO(s).953  OF 2011       [Arising out of SLP(Crl.)No.1863 of 2011]

SUMEET SALUJA                              Appellant(s)         

                VERSUS

STATE OF U.P. TR.CBI                       Respondent(s)

O R D E R

   Leave granted.

2. This appeal is directed against the judgment and order  

dated 13th  January, 2011, passed by the Allahabad High Court,  

rejecting  the  petitioner's  prayer  for  grant  of  bail  in  

Crl.Misc.Bail Application No.34595 of 2010.

3. There are three accused in this case. Charge-sheet has  

been  filed  against  all  of  them  on  8th December,  2010,  under  

Sections 120B, 417, 420, 468, 471 IPC and 132 and 135 of the  

Customs  Act,  P.S.C.B.I.Ghaziabad.    While  apart  from  the  

appellant, one of the other two accused, Mr. Surinder Singh has  

been granted bail after his arrest, the third accused, Gyan Chand  

filed a writ petition, being No.37 of 2011, in this Court, in  

which directions have been given that he should not be arrested

in connection with the case in question.

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4. The present appellant is in custody since 11th October,  

2010, and it appears that he is similarly placed as the other two  

accused.   Accordingly, the appeal is allowed.    

5. Let the appellant be released on bail to the satisfaction  

of the trial court, upon such conditions, as may be considered  

necessary to ensure his presence at the time of trial.   Such  

conditions may also include, reporting to the SHO of the local  

police station once every month until further orders and deposit  

of his passport to the court.

6. Since this matter involves a question of some importance  

as  far  as  commercial  crimes  are  concerned,  let  the  trial  be  

completed  as  quickly  as  possible,  without  unnecessary  

adjournments and delay.

..................J. (ALTAMAS KABIR)

...................J. (CYRIAC JOSEPH)

  NEW DELHI,    April 18, 2011.