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AIR 2019 SUPREME COURT 718 ::AIR 2020 SC (Criminal) 179
Supreme Court Of India
(From: Allahabad)*
Hon'ble Judge(s): Kurian Joseph, Sanjay Kishan Kaul , JJ

Criminal P.C. (2 of 1974) , S.439— Bail - Grant of - Imposition of condition - Case involving embezzlement of huge amount of money - Condition of deposit of Rs. 50 Lakhs imposed by High Court while granting bail, not sufficient - In addition to said condition, some more stringent conditions directed to be imposed on accused. (Para 6 7)

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