MAHAVIR SINGH GODARE Vs. SR INSPECTOR OF POLICE

JUDGEMENT

(1.) THESE applications are for the reduction of the bail amount. The applicants are prosecuted in Special case No.42 of 1997. Mr. Bhave appearing on behalf of the applicant contends that these applicants were never taken into actual custody in the aforesaid case known as C.R.Bansali Capital Scam. He further submits that role alleged against them was very limited role and they had not received any funds. They were initially directed to be released on bail in the sum of Rs.2,00,000/- with one or two sureties in the like amount to be furnished within 8 weeks by the Special Judge by common order dated 2nd September, 1997, along with co-accused. The learned Special Judge further directed that the accused shall be released on personal bond on that day.

(2.) ON their applications to the Special Judge dated 20th September, 1997, made for reduction of the said amount of bail, the learned Special Judge by her order dated 3rd October, 1997 reduced the bail amount of all these applicants to Rs.20,000/- with cash bail facility. The applicants had furnished PR bond on 2nd September, 1997 and thereafter applied for extension of time for furnishing surety which was granted by that court and the period stand extended now upto 10.12.1997.

(3.) AFTER considering the rival submissions and the difficulties in the way of applicant to furnish sureties as they come from place outside the State of Maharashtra i.e. from State of Rajasthan, and were posted at the relevant time in Ahmedabad and have to come down to Bombay to attend the matter on every date of hearing, I am inclined to grant the relief as follows.