KARANDEEP SINGH Vs. CBI

JUDGEMENT

(1.) Leave granted.

(2.) The appellant in these proceedings assails a part of the order, comprising of conditions granting him bail. One of the conditions imposed by the High Court is to the effect that the appellant is required to furnish a Bank Guarantee to the tune of Rs. two crores for being enlarged on bail. Both the orders under appeal carry identical condition. There are certain other conditions specified in the impugned order passed on 22/3/2023 and 28/3/2023 but the appellant has made out no grievance as regards those conditions. The appellant's argument is that such a condition is onerous.

(3.) Learned counsel for the appellant has relied on a judgment of a Co-ordinate Bench delivered in Criminal Appeal No. 1193 of 2023 (Makhijani Pushpak Harish Vs. The State of Gujarat) in which such a pre-condition of furnishing Bank Guarantee was held to be unsustainable. In that judgment, reference was made to an earlier decision of this Court in Criminal Appeal No. 186/2023 (Subhash Chouhan Vs. Union of India) delivered on 20/1/2023. In the light of the legal position explained in the aforesaid judgment of the coordinate Bench, we direct that the appellant shall not be required to comply with condition (1) contained in the orders of the High Court dtd. 22/3/2023 and 28/3/2023. Instead of the requirement of furnishing Bank Guarantee, we direct that the appellant shall furnish a bail bond for Rs. five lakhs in each of the two orders for bail, under appeal before us.