SANDEEP GARG Vs. CBI

JUDGEMENT

(1.) CRL.M.A. 9499/2016 The present application under Sec. 482 of the Code of Criminal Procedure, 1973 (in short 'CrPC') prays as follows:-

(2.) In the present case it is observed that vide order dated 01.06.2016 the sentence imposed on the applicant/appellant has already been suspended by this court and he has been directed to be released on bail on his furnishing a personal bond in the sum of Rs.1 lakh with two sureties of the like amount to the satisfaction of the trial court subject to his depositing the fine of Rs.25 lakh imposed by the trial court by way of order on sentence dated 03.05.2016.

(3.) Mr. Abhijat, learned counsel appearing on behalf of the appellant states that he is unable to enjoy the fruit of the aforesaid order dated 01.06.2016, in view of the circumstance that he is impecunious and, consequently, unable to deposit the fine of Rs.25 lakh imposed by the trial court by way of the judgment and order on sentence impugned in CRL.A. No.490/2016, which has already been admitted by this court.