P V SURYA RAO Vs. CBI KOCHI

JUDGEMENT

(1.) The petitioner who is the first accused in R.C.13(A)/ KER/2006 of SPE.CBI-I, Ernakulam, for an offence punishable under Section 13(2) read with Section 13(1)(d) of Prevention of Corruption Act, 1988 and also under Sections 120B, 420, 468 and 471 IPC, seeks his enlargement on bail. He was arrested on 24.2.2007.

(2.) After hearing the learned counsel for the petitioner and the learned Standing Counsel for CBI, it is agreed that the petitioner can be granted bail on appropriate conditions. Accordingly, the petitioner is directed to be released on bail on his executing a bond for Rs.25,000/- (Rupees Twenty Five Thousand only) with two solvent sureties each for the like amount to the satisfaction of the Special Judge (SPE/CBI)-I, Ernakulam, and subject to the following conditions:

(3.) If the petitioner commits breach of any of the above conditions, the bail granted to him shall be liable to be cancelled. The application is allowed as above.