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Narendra G. Hittalamakki vs C.B.I. on 11 August, 2014

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                                      IN THE SUPREME COURT OF INDIA
                                     CRIMINAL APPELLATE JURISDICTION


                                   CRIMINAL APPEAL NO.1685 OF 2014
                              (Arising out of SLP (Crl.) No. 2814/2014)


  NARENDRA G. HITTALAMAKKI
APPELLANT

                                                         VERSUS

  C.B.I.
RESPONDENT

                                                      O R D E R

Leave granted.

This appeal has been preferred by the appellant against the order dated 18th December, 2013 passed by the High Court of Karnataka in Criminal Petition No. 6344 of 2013. By the impugned order, the High Court refused to enlarge the appellant on bail.

The learned counsel appearing on behalf of the appellant submits that the appellant is in custody for about one year and there is no likelihood of initiation of trial. The appel lant is the main complainant and he is wrongly implicated in the matter.

We have heard learned counsel for the parties. Having regard to the fact that the appellant is in custody for about one year and there is no likelihood of initiation of trial in the near future, we allow the prayer, set aside the impugned order dated 18th December, 2013 passed by the High Court of Karnataka at Bangalore and direct that the appellant-Narendra G. Hittalamakki Signature Not Verified be enlarged on bail in connectio n with Digitally signed by R.C.No.17(A)/2012-CBI/ACB/BLR Rajni Mukhi Date: 2014.08.13 dated 13.09.2013 subject to 16:56:01 IST Reason:

furnishing bail bonds for the sum of Rs.50,000/- (Rupees Fifty Thousand Only) with two solvent sureties for the like amount to the satisfaction of the Trial Court. The appeal is allowed.

............................J. [SUDHANSU JYOTI MUKHOPADHAYA] ...........................J. [S.A.BOBDE] NEW DELHI AUGUST 11, 2014 3 ITEM NO.57 COURT NO.3 SECTION IIB S U P R E M E C O U R T O F I N D I A RECORD OF PROCEEDINGS Petition(s) for Special Leave to Appeal (Crl.) No(s). 2814/2014 (Arising out of impugned final judgment and order dated 18/12/2013 in CRLP No. 6344/2013 passed by the High Court of Karnataka at Bangalore) NARENDRA G. HITTALAMAKKI Petitioner(s) VERSUS C.B.I. Respondent(s) (with appln. (s) for bail and permission to file additional documents) Date : 11/08/2014 This petition was called on for hearing today.

CORAM :

HON’BLE MR. JUSTICE SUDHANSU JYOTI MUKHOPADHAYA HON’BLE MR. JUSTICE S.A. BOBDE For Petitioner(s) Mr. K.V.Vishwanathan, Sr. Adv.

Mr. Gurun Krishna Kumar, Sr. Adv. Mr. Kush Chaturvedi ,Adv.

Mr. Rohit Bhat, adv.

For Respondent(s) Mr. P.S. Narsimha, ASG Mr. S.S.Reddy, Adv.

Mr. Syed Tanweer Ahmad, Adv.

Mr. B. V. Balaram Das ,Adv.

UPON hearing the counsel the Court made the following O R D E R Leave granted.

The prayer is allowed and the impugned order dated 18th December, 2013 passed by the High Court of Karnataka at Bangalore is set aside and the appellant-Narendra G. Hittalamakki be enlarged on bail in connection with R.C.No.17(A)/2012-CBI/ACB/BLR dated 4 13.09.2013 subject to furnishing bail bonds for the sum of Rs.50,000/- (Rupees Fifty Thousand Only) with two solvent sureties for the like amount to the satisfaction of the Trial Court.

The appeal is allowed in terms of the Signed Order.

     (RAJNI MUKHI)                      (USHA SHARMA)
      SR. P.A.                           COURT MASTER

(Signed Order is placed on the file)