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Baljeet Saini vs Union Of India on 29 November, 2019

Bench: Rohinton Fali Nariman, S. Ravindra Bhat

     ITEM NO.29                           COURT NO.4                    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 (Criminal) No. 330/2019

     BALJEET SAINI                                                       Petitioner(s)

                                                  VERSUS

     UNION OF INDIA & ORS.                                               Respondent(s)

     (FOR ADMISSION and IA No.177218/2019-EX-PARTE STAY and IA
     No.177219/2019-EXEMPTION FROM FILING O.T. and IA No.177217/2019-EX-
     PARTE BAIL)

     Date : 29-11-2019 This petition was called on for hearing today.

     CORAM :
                         HON'BLE MR. JUSTICE ROHINTON FALI NARIMAN
                         HON'BLE MR. JUSTICE S. RAVINDRA BHAT

     For Petitioner(s)
                                     Mr. Chayan Sarkar, Adv.
                                     Ms. Anzu. K. Varkey, AOR

     For Respondent(s)


                         UPON hearing the counsel the Court made the following
                                            O R D E R

Issue notice.

Tag the matter along with W.P. (Crl.) No. 132 of 2019.

For the reasons stated in the application seeking bail, the petitioner be released on bail forthwith subject to the satisfaction of the concerned trial Court at Delhi, on furnishing a personal bond of Rs. 1 lakh and one surety Signature Not Verified of the like amount.

A sum of Rs.15 lakhs will be deposited 13:20:02 IST Reason:

by the petitioner in the Registry of this Court within a 1 W.P.(Crl.) No. 330/2019 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 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. 2 W.P.(Crl.) No. 330/2019 (6) That the accused will report on every Monday of a week to the concerned Police Station at Delhi.

The interlocutory application stands disposed of.

           (NIDHI AHUJA)                  (NISHA TRIPATHI)
         COURT MASTER (SH)                 BRANCH OFFICER




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