Supreme Court of India
Mehmood Mohammed Sayeed vs State Of Maharashtra on 16 February, 2001
Equivalent citations: AIR2002SC482, (2002)10SCC677, AIR 2002 SUPREME COURT 482, 2002 (10) SCC 677, 2002 AIR SCW 8, 2004 SCC (CRI) 1144, (2001) 21 OCR 58, (2001) 4 SUPREME 435, (2001) 2 CURCRIR 68
Bench: K.T. Thomas, R.P. Sethi
ORDER
1. Leave granted.
Though learned Counsel for the State of Maharashtra opposed appellant to be released on ball we have taken note of the fact that appellant is remaining in custody from 18-1-2000 onwards. The offences alleged against him include Sections 463, 467, 461, 419 read with Section 120 of the Indian Penal Code. Investigation is completed and the charge-sheet has been laid. What remains is only the trial. We do not know how long the trial will take, particularly, seeing the condition of the trial Courts in Maharashtra.
2. When learned Counsel for the State noticed that we are disposed to release the appellant on ball he alternatively pleaded that stringent conditions may be imposed on him because of the allegations that he has some links with the international terrorists gang. We, therefore, impose the following conditions on him :
1. He shall report to the Worli Police Station, Mumbai on every Monday between 4.00 p.m. and 6.00 p.m. until further orders: and
2. If, he is to leave the limits of Mumbai City Corporation he shall take permission from the trial Court.
3. If he is prepared to abide the above conditions he shall be released on bail on his executing a bond of Rs. 2 lacs with two solvent sureties to the satisfaction of the trial Court.
This appeal is disposed of accordingly.