S. VARDHARAJAN Vs. UNION OF INDIA

JUDGEMENT

(1.) We have heard the learned counsels for the parties.

(2.) The challenge in the appeal is against the order of the High Court of Madras imposing the condition of deposit of Rs. 200 crores (Rupees two hundred crores) subject to which bail has been granted by the High Court to the appellant. The reason for the High Court imposing the aforesaid condition appears to be the alleged admission on the part of the accused with regard to liability for payment of duty under the Customs Act, 1962.

(3.) The aforesaid condition of deposit of Rs. 200 crores (Rupees two hundred crores) has been stayed by this Court as far back as on 17th August, 2010. The effect of the aforesaid order is that the accused appellant has been on bail by virtue of the order of the High Court. A period of nearly six years has expired in the meantime.