M.L. Vardukar v. State of Gujarat (SC) BS191021
SUPREME COURT OF INDIA

Before:- K.T. Thomas and R.P. Sethi, JJ.

Criminal Appeal No. 153 of 2001 Arising out of SLP(Crl.)No.4633 of 2000.D/d. 5.02.2001.

With

Criminal Appeal No. 154 of 2001 Arising out of SLP(Crl.)No.46 of 2000.

M.L. Vardukar - Appellant

Versus

State of Gujarat & Anr. - Respondents

Criminal Procedure Code, 1973, Section 439 - Bail - Appellants arrested on 10.10.2000 for offences under Section 13(2), Prevention of Corruption Act and Section 467 and 471 Indian Penal Code - Trial Court rejected their bail applications - Held, there is no particular reason to keep them in jail - Appellants released on bail on bond of Rs. 1,00,000/- with two solvent sureties.

[Paras 2 and 3]

JUDGMENT

1. Leave granted.

2. The appellants have been arrested on 10.10.2000 in connection with offence under Section 13(2) of the Prevention of Corruption Act besides Sections 467 and 471 of the Indian Penal Code. As bail was rejected by the trial court and the High Court, the appellants have moved these applications.

3. After hearing learned counsel for the appellants and Mr. Altaf Ahmed, learned Additional Solicitor General for the respondent, we do not find any particular reason to keep these appellants in jail for any further period. We, therefore, order to release them on bail on each furnishing a bond in the sum of Rs. 1,00,000/- each (Rupees One Lac only) with two solvent sureties to the satisfaction of the trial Judge. The appeals are allowed.

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