MITHUN CHATTERJEE Vs. STATE OF ODISHA

JUDGEMENT

(1.) The petitioner is accused in a criminal case for committing offence under Sections 467, 468, 471, 420 and 120B of the Indian Penal Code and Sections 4, 5 and 6 of the Prize Chits and Money Circulation Scheme (Banning) Act. An application filed by him for bail which was allowed by the High Court vide order dated 25.03.2021 subject to the petitioner depositing cash of Rs.20 lakhs and providing security of immovable property to the tune of Rs.20 lakhs.

(2.) The petitioner has filed this special leave petition aggrieved by the condition imposed by the High Court for grant of bail.

(3.) We are of the considered view that imposition of onerous conditions for grant of bail tantamount to denial of bail. Therefore, we set aside the order of the High Court relating to the condition imposed by the High Court directing the petitioner to provide cash security of Rs.20 lakhs and to furnish security of immovable property for Rs.20 lakhs.