Pradeep Tanwar Vs. State of NCT of Delhi [2009] INSC 93 (19 January 2009)

Judgment

SUPREME COURT OF INDIA RECORD OF PROCEEDINGS Petition(s) for Special Leave to Appeal (Crl) No(s).7628/2008 (From the judgement and order dated 17/09/2008 in BA No. 35/2008 of The HIGH COURT OF DELHI AT N. DELHI) PRADEEP TANWAR Petitioner(s) VERSUS STATE OF NCT OF DELHI Respondent(s) (With appln(s) for bail and office report ) Date: 19/01/2009 This Petition was called on for hearing today.

CORAM :

HON'BLE MR. JUSTICE LOKESHWAR SINGH PANTA HON'BLE MR. JUSTICE B. SUDERSHAN REDDY For Petitioner(s) Mr. Uday U. Lalit, Sr.Adv.

Mr.Gaurav Agrawal,Adv.

For Respondent(s) Mr. B. Datta, ASG Ms. Wasim A.Qadri, Adv.

Mr. Subhash Kaushik, Adv.

Mrs Anil Katiyar,Adv.

UPON hearing counsel the Court made the following ORDER Leave granted.

The appeal is allowed in terms of the signed order.

(Sukhbir Paul Kaur) (Vinod Kulvi) Court Master Court Master (Signed Order is placed on the file) IN THE SUPREME COURT OF INDIA CRIMINAL APPELLATE JURISDICTION CRIMINAL APPEAL NO. 109 OF 2009 (Arising out of SLP(Crl.)No.7628 of 2008) PRADEEP TANWAR APPELLANT(S) Versus ORDER Heard learned counsel for the parties.

Leave granted.

This bail application is allowed subject to the following conditions :-

1. The appellant shall furnish a personal bond in the sum of Rs.25,000/- (Rupees Twenty Five thousand only) with two sureties of the like amount to the satisfaction of the Trial Court.

2. The appellant shall not tamper with the prosecution/evidence in any manner nor shall he make any threat or inducement to any witness acquainted with the facts of the case, so as to disuade him from disclosing such facts to the Court.

...2/- -2-

3. The appellant shall not leave the territorial jurisdiction of the NCT of Delhi without prior permission of the Trial Court.

4. The appellant shall surrender the passport, if possessed by him, before the Trial Court. If he does not possess the passport, he shall file an affidavit before the Trial Court to that effect.

The appeal is accordingly allowed.

.......................J. (LOKESHWAR SINGH PANTA)

.......................J.

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