- (1.) Leave granted. Heard learned Counsel for the parties to the lis.
(2.) Keeping in view the peculiar facts and circumstances of the case, we direct that the Appellant be released on bail subject to the following terms and conditions: a) The Appellant 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 him to disclose such facts to the Court or to any other authority. b) The Appellant shall remain present before the court on the dates fixed for hearing of the case. If he wants to remain absent, then he shall take prior permission of the Court and in case of unavoidable circumstances for remaining absent, he shall immediately give intimation to the appropriate court and also to the Superintendent, CBI and request that he may be permitted to be present through the counsel. c) The Appellant will not dispute his identity as the accused in the case. d) The Appellant shall surrender his passport, if any (if not already surrendered), and in case, he is not a holder of the same, he shall swear to an affidavit. If he has already surrendered his passport before the learned Special Judge, CBI, that fact should also be supported by an affidavit. e) The Appellant shall report to the Directorate of Enforcement, Ranchi and mark his presence on every Saturday at 5.00 p.m. f) We reserve liberty to CBI to make an appropriate application for modification/recalling the order passed by us, if for any reason, the Appellant violates any of the conditions imposed by this Court. The criminal appeal is disposed of on the above terms and conditions. Ordered accordingly.;