SURINDER SINGH ALAGH Vs. UNION OF INDIA

JUDGEMENT

(1.) For the reasons stated in the applications seeking bail, the petitioners be released on bail forthwith subject to the satisfaction of the CMM, Patiala House Court, on each furnishing a personal bond of Rs.1 lakh and one surety of the like amount. A sum of Rs.15 lakhs each will be deposited by the petitioners in the Registry of this Court within a period of six months from today which amount shall be kept in an interest bearing short-term fixed deposit of a nationalised Bank.

(2.) The conditions for grant of bail, inter alia, are as follows:

(3.) The interlocutory applications stand disposed of.