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Judgment
5 paragraphs · 109 wordsLeave granted.
Heard learned Counsel for the Appellant and counsel for the State.
By the impugned order the Appellant was granted bail and directed to deposit Rs. 2,50,000 which is alleged to be the amount misappropriated by the Appellant. There was also condition for furnishing surety bond for Rs. 50,000/-. In the circumstances of the case, direction to deposit Rs. 2,50,000/- was not warranted, as part of the conditions for granting bail.
Hence, the direction to deposit Rs. 2,50,000/- is deleted and subject to this modification the order passed by the learned Single Judge granting bail is confirmed.
The appeal is disposed of accordingly.