Supreme Court - Daily Orders
Puneet Mahendru vs Union Of India on 4 May, 2020
Bench: Rohinton Fali Nariman, Indira Banerjee
ITEM NO.10 Virtual Court No. 2 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. 116/2020
PUNEET MAHENDRU Petitioner(s)
VERSUS
UNION OF INDIA & ORS. Respondent(s)
(FOR ADMISSION and IA No.46986/2020-STAY APPLICATION and IA
No.46984/2020-INTERIM BAIL and IA No.46987/2020-EXEMPTION FROM
FILING O.T.)
Date : 04-05-2020 This petition was called on for hearing today.
CORAM :
HON'BLE MR. JUSTICE ROHINTON FALI NARIMAN
HON'BLE MS. JUSTICE INDIRA BANERJEE
For Petitioner(s)
Mr. Neeraj Yadav, Adv.
Mr. Nagarkatti Kartik Uday, AOR
For Respondent(s)
UPON hearing the counsel the Court made the following
O R D E R
The Court convened through video conferencing. Issue notice.
Tag the matter along with W.P. (Crl.) No. 132 of 2019. I.A. No. 46984 of 2020 For the reasons stated in the application seeking Signature Not Verified Digitally signed by bail, the petitioner be released on bail forthwith in the SUSHMA KUMARI BAJAJ Date: 2020.05.04 15:46:11 IST Reason: following three FIRs, subject to the satisfaction of the 1 WP (Crl) No. 116/2020 concerned trial Court at Delhi, on furnishing a personal bond of Rs. 1 lakh and one surety of the like amount:
(1)FIR No. 133 of 2017 Crime Branch, Delhi; (2)FIR No. 797 of 2018 P.S. Dahisar, Mumbai; (3)FIR No. 169 of 2018 P.S. Sector 9A, Gurugram, Haryana;
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 2 WP (Crl) No. 116/2020 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. (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)
AR-cum-PS BRANCH OFFICER
3