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IN THE SUPREME COURT OF INDIA

CRIMINAL  APPELLATE JURISDICTION  

CRIMINAL APPEAL NO. 1159   OF 2013        (Arising out of SLP(Crl.) No.6599/2013)            

                        (CRLMP.NO.19263/2012)

SUMEET SURI                              Appellant(s)

                    :VERSUS:

STATE OF NCT OF DELHI & ANR.              Respondent(s)

O R D E R

Leave granted.

2. Heard  Mr.  Mukul  Rohatgi,  learned  senior  

counsel  in  support  of  this  appeal,  Mr.  Rakesh  

Khanna,  learned  Additional  Solicitor  General  for  

respondent  No.1  and  Mr.  Rakesh  Dwivedi,  learned  

senior counsel appearing for respondent No.2.  

3. We have perused the impugned order passed by  

the  High  Court.  The  appellant  is  being  proceeded  

under  FIR  No.125/2010  filed  by  respondent  No.2

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against the appellant for various offences such as  

breach of trust, forgery, misappropriation etc. The  

appellant  applied  for  bail  which  the  learned  

Magistrate did not grant. The appellant was granted  

bail by the learned Sessions Judge but the learned  

Single Judge of the High Court has cancelled the  

bail by his order dated 27.8.2012 passed in Criminal  

M.C.  No.198/2011  which  was  filed  by  the  State  

against  the  order  dated  25.11.2010  passed  by  the  

learned Additional Sessions Judge. Until the passing  

of the order by the Sessions Judge, the appellant  

remained in custody for 18 days.   

4. Having considered all the facts of this case  

and the submissions of learned counsel for the rival  

parties,  we  are  of  the  view  that  the  custodial  

interrogation is not required in the present case.  

The order passed by the High Court is, therefore,  

set  aside.  Consequently  the  order  passed  by  the  

learned  Additional  Sessions  Judge  on  25.11.2010  

granting  bail  to  the  appellant  on  the  terms  

contained therein  will stand revived.  

5. We are told that there are certain subsequent

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events and if there are any subsequent offences in  

which the appellant is involved, it will be open for  

the State to take necessary steps.   

The appeal is allowed accordingly.  

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

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

New Delhi; August 12, 2013.