SURESH KUKREJA Vs. STATE OF M. P.

JUDGEMENT

(1.) Leave granted.

(2.) This appeal challenges the judgment and order dated 28-05-2020 passed by the High Court of M.P. at Indore in MCRC No. 13869/2020.

(3.) In connection with crime registered pursuant to FIR No.0012 of 2020 dated 15.01.2020 lodged with S.T.F. Police Station, Bhopal, Madhya Pradesh in respect of offences punishable under Section 406, 420, 448 read with 120B, the appellant was taken in custody on 21.01.2020. His application preferred under Section 439 of the Code of Criminal Procedure seeking release on bail was allowed by the High Court vide order dated 28.05.2020. However, the High Court imposed a condition to the effect that the appellant would deposit National Saving Certificates in the sum of Rs.50 lakhs with the Trial Court.