- (1.) Leave granted.
(2.) Heard the learned counsel appearing for the parties.
(3.) The learned counsel have submitted that it is an admitted fact that the facts narrated in the order dated 14th July, 2016, passed in SLP(Crl.)No.833/2015, and the facts of the present cases are quite similar. In the circumstances, we pass the following order : i) If the appellant has not already furnished bail bond to the satisfaction of the trial court concerned, he shall do so within a period of two weeks from today in which event the protection against arrest shall continue but only subject to his furnishing such bond. ii) If there is an allegation that the concerned accused has caused unlawful loss to the State, the amount of alleged loss, which has been mentioned in the charge-sheet, shall be deposited with the Court of Special Judge, Anti-Corruption, C.B.I., Ghaziabad, Uttar Pradesh, by the accused within four weeks from today. If in a particular case, the accused are more, the loss alleged to have been caused wrongfully to the State Government shall be recovered proportionately from each accused. iii) Liberty is reserved to the CBI to move the trial court concerned in case the amount already deposited by the appellant does not match the amount on a proportionate basis that should be recovered from him having regard to the loss caused to the Government or the amount alleged to have been misappropriated or wrongfully paid/received. Should the appellant fail to deposit any such further amount directed by the trial court, the bail order granted in his favour shall stand cancelled without any further reference to this Court. iv) The trial court shall be free to direct deposit of Passport by the accused person in such of the cases as it may consider just and proper. v) The appellant shall not tamper with the evidence in any manner whatsoever and if he does so, the Court shall be free to cancel the bail granted to the accused person. vi) The amount deposited by the appellant shall be remitted by the trial court to the State Government, Department of Health and Family Welfare, for utilization in the ongoing NRHM Scheme. vii) The trial court shall endeavour to expedite the trial and shall be free to pass appropriate order against the appellant including an order withdrawing the concession of bail granted to him, if the accused does not cooperate or otherwise resort to dilatory tactics. ;