Supreme Court - Daily Orders
Vyas Narhari Sapa vs Union Of India on 27 September, 2019
Bench: Rohinton Fali Nariman, V. Ramasubramanian
ITEM NO.29 COURT NO.5 SECTION X
S U P R E M E C O U R T O F I N D I A
RECORD OF PROCEEDINGS
Writ Petition(s)(Criminal) No. 254/2019
VYAS NARHARI SAPA Petitioner(s)
VERSUS
UNION OF INDIA & ORS. Respondent(s)
(FOR ADMISSION and IA No.138130/2019-EX-PARTE STAY and IA
No.138129/2019-EX-PARTE BAIL)
Date : 27-09-2019 This petition was called on for hearing today.
CORAM :
HON'BLE MR. JUSTICE ROHINTON FALI NARIMAN
HON'BLE MR. JUSTICE V. RAMASUBRAMANIAN
For Petitioner(s)
Mr. Gopal Shankarnarayan, Sr. Adv.
Mr. Sumeer Sodhi, AOR
Mr. Amitabh Sinha, Adv.
Mr. Sherick Dhingra, Adv.
Mr. Vishal Sinha, Adv.
Mr. Pratik Rajo Padhye, Adv.
Mr. Ashish Patankar, Adv.
Ms. Shreya Nair, Adv.
Mr. Manish Jadhav, Adv.
For Respondent(s)
UPON hearing the counsel the Court made the following
O R D E R
Issue notice in the writ petition.
Tag the matter along with W.P. (Crl.) No. 132 of 2019. Signature Not Verified For the reasons stated in the application seeking Digitally signed by R NATARAJAN Date: 2019.09.28 12:49:11 IST bail, the petitioner be released on bail forthwith subject Reason: to the satisfaction of the trial Court at Pune, on 1 Writ Petition(s)(Criminal) No. 254/2019 furnishing a personal bond of Rs. 1 lakh and one surety of the like amount. A sum of Rs.25 lakhs will be deposited by the petitioner in the Registry of this Court within a period of six months from today which amount shall be kept in an interest bearing short-term fixed deposit of a nationalised Bank.
The conditions for grant of bail, inter alia, are as follows:
(1) That the accused shall not commit any offence similar to the offence of which he is accused; (2) That the accused shall not directly or indirectly make any inducement, threat or promise to any person acquainted with the facts of the case so as to dissuade such person from disclosing such facts to the Court or to any police officer or tamper with the evidence;
(3) That the accused shall join further investigation as and when required by the Investigating officer or by the Enforcement Directorate;
(4) That the accused will deposit his passport with the Registry of this Court within a period of one week from today. If it is with the Pune Police, Cyber Cell or with any other authority, they shall deposit the aforesaid passport with the Registry of this Court within the aforestated period; (5) That the accused shall not in any manner use any 2 Writ Petition(s)(Criminal) No. 254/2019 digital wallet in his name or in any of his associates’ name or do any trading or mining to misappropriate BITCOIN in any manner whatsoever. (6) That the accused will report on every Monday of a week to the concerned Police Station at Pune, Maharashtra.
The interlocutory application stands disposed of.
(NIDHI AHUJA) (NISHA TRIPATHI)
COURT MASTER (SH) COURT MASTER (NSH)
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