Supreme Court - Daily Orders
Yogesh Reddy vs State Rep. By The Inspector Of Police on 27 January, 2021
Bench: A.M. Khanwilkar, B.R. Gavai, Krishna Murari
1
IN THE SUPREME COURT OF INDIA
CRIMINAL APPELLATE JURISDICTION
CRIMINAL APPEAL NO. OF 2021
(Arising out of SLP(Crl.)No. 5536 of 2019)
YOGESH REDDY & ANR. Appellant (s)
VERSUS
STATE REP. BY THE INSPECTOR OF POLICE & ANR.Respondent(s)
O R D E R
Leave granted.
Heard learned counsel for the parties. This appeal takes exception to the judgment and order dated 26.04.2019 passed by the Madurai Bench of Madras High Court in Crl. M.P. (MD) Nos. 3893 of 2019 rejecting the bail for modification of the bail condition imposed by the High Court vide order dated 05.02.2019.
As per the said condition(s), the appellants were required to deposit Rs. 25,00,000/-(Rupees Twenty Five Lakhs) to the credit in crime number in question. The appellants have already deposited amount of Rs. Signature Not Verified 20,00,000/- (Rupees Twenty Lakhs) in terms of the interim Digitally signed by DEEPAK SINGH Date: 2021.01.28 17:01:00 IST Reason: order passed by this court on 12.07.2019.
In our opinion, the modification to this limited 2 extend will meet the ends of justice. Hence, the impugned order is set aside and instead the application for modification of bail condition as preferred by the appellants before the High Court is allowed, in the above terms.
The appellant shall abide by the other bail conditions imposed by the High Court without fail.
In case, the appellants commit any breach of those conditions, it will be open to the respondents to apply for cancellation of bail on that ground, which request be considered on its own merits and in accordance with law.
The Registry is directed that the amount deposited by the appellants in this Court be transferred to the concerned Trial Court where the criminal case arising out of FIR No. 14 of 2018 registered at Police Station Samalpatti, District-Virudhunagar, is pending, to be credited to that account and to abide by the orders that may be passed by the Trial Court in due course.
The appeal is disposed of in the above terms. Pending applications, if any, stand disposed of.
…...................J (A.M. KHANWILKAR) 3 …...................J (B.R. GAVAI) …...................J (KRISHNA MURARI) New Delhi January 27, 2021 4 ITEM NO.15 Court 4 (Video Conferencing) SECTION II-C 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). 5536/2019 (Arising out of impugned final judgment and order dated 26-04-2019 in CRLMP No. 3893/2019 passed by the High Court Of Judicature At Madras At Madurai) YOGESH REDDY & ANR. Petitioner(s) VERSUS STATE REP. BY THE INSPECTOR OF POLICE Respondent(s) IA No. 95654/2019 - EXEMPTION FROM FILING C/C OF THE IMPUGNED JUDGMENT IA No. 95655/2019 - EXEMPTION FROM FILING O.T.) Date : 27-01-2021 These matters were called on for hearing today. CORAM :
HON'BLE MR. JUSTICE A.M. KHANWILKAR HON'BLE MR. JUSTICE B.R. GAVAI HON'BLE MR. JUSTICE KRISHNA MURARI For Petitioner(s) Mr. Nithin Saravanan, Adv.
Ms. Arunima Singh, Adv.
Mr. Karunakar Mahalik, AOR Ms. Priyadarshini, Adv. Ms. Ridhima Malhotra, Adv.
For Respondent(s) Mr. M. Yogesh Kanna, AOR Mr. Rajarajeswaran S., Adv. Mr. Aditya Chadha, Adv.
Mr. K. Paari Vendhan, AOR UPON hearing the counsel the Court made the following O R D E R (DEEPAK SINGH) (VIDYA NEGI) COURT MASTER (SH) COURT MASTER (NSH)