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Judgment
M.L. Tahaliyani, J.—Heard the learned counsel Mr. Pradhan for the petitioner. Heard the learned counsel Mr. Singh for the respondent - CBI. Heard the learned Additional Public Prosecutor Mr. Deshmukh, for the respondent - State of Maharashtra.
For the reasons to be recorded separately, I pass the following order:
:: ORDER ::
(i) The writ petition is allowed.
(ii) The order passed by the learned Special Judge (CBI) Greater Mumbai in Bail Application No. 1 of 2015 in remand case No. RC/BSM/2014/E0002, is set aside.
(iii) The petitioner be released on bail in the sum of Rs. 5,00,000/- (Rupees Five Lac) with one solvent surety in the like amount or cash deposit of Rs. 7,00,000/- (Rupees Seven Lac) in lieu of solvent surety of Rs. 5,00,000/- (Rupees Five Lac).
(iv) The petitioner shall attend the office of the investigating officer at Mumbai once in a fortnight i.e. on 1st and 15th day of every month, until further orders of the Court and also as and when required by the CBI on 24 hours prior notice.
(v) The petitioner shall surrender his passport to the investigating officer immediately after his release from the prison.
(vi) The petitioner shall not leave India without prior permission of the trial Court.
(vii) The Writ Petition is disposed of accordingly.