KIRAN CHOUDHARY Vs. UNION OF INDIA

JUDGEMENT

(1.) THE petitioner against whom F.I.R. is registered vide R.C. No. 18 (A)/1996 - Mumbai u/s 120-B r/w 420, 468, of the I.P.C. and under sections 13 (2) read with S.13 (1) (d) of the Prevention of Corruption Act, 1988, preferred an application for anticipatory bail in the Court of the Special Judge, Delhi. Before the said Court, Counsel for the State (C.B.I.) stated that he has no objection to the grant of bail to the petitioner. The Special Judge, Delhi, therefore, by his order dated 23-3-1996 ordered that the petitioner will present herself before the Investigating officers at Mumbai within 10 days from the date of the order and in case she is to be arrested, she may be admitted on bail on furnishing a personal bond in the sum of Rs. 50,000/- with one surety in the like amount to the satisfaction of the investigating officers. The Court further ordered that this order was subject to the condition that the petitioner shall surrender her passport to the investigating officer and shall not leave the country without the permission of the Court concerned. As per order of the Special Judge, Delhi, the petitioner did present herself before the investigating officer at Mumabi on 25th March 1996. Today, the present application is preferred praying for anticipatory bail. Shri P atwardhan for the C.B.I. states that he has no objection to grant anticipatory bail to the petitioner. He however, says that certain conditions need to be imposed.

(2.) IN the circumstances, it is directed that in case petitioner is to be arrested, she shall be admitted to bail on furnishing a personal bond of Rs. 50,000/- with one surety in the like amount to the satisfaction of the investigating officer. It is open to the petitioner to deposit cash of Rs. 50, 000/- in lieu of the surety. The order of bail is subject to the following conditions :-