ITEM NO.57                 COURT NO.10               SECTION II

           S U P R E M E   C O U R T   O F   I N D I A                          RECORD OF PROCEEDINGS                      Petition(s) for Special Leave to Appeal (Crl) No(s).7628/2008

(From the judgement and order dated 17/09/2008 in  BA No. 35/2008  of The HIGH COURT OF DELHI AT N. DELHI)

PRADEEP TANWAR                                       Petitioner(s)

                     VERSUS

STATE OF NCT OF DELHI                                Respondent(s)

(With appln(s) for bail and office report )

Date: 19/01/2009  This Petition was called on for hearing today.

CORAM :         HON'BLE MR. JUSTICE LOKESHWAR SINGH PANTA         HON'BLE MR. JUSTICE B. SUDERSHAN REDDY

For Petitioner(s) Mr. Uday U. Lalit, Sr.Adv.

                    Mr.Gaurav Agrawal,Adv.

For Respondent(s) Mr. B. Datta, ASG Ms. Wasim A.Qadri, Adv. Mr. Subhash Kaushik, Adv.  

                    Mrs Anil Katiyar,Adv.

          UPON hearing counsel the Court made the following                                O R D E R  

Leave granted.

The appeal is allowed in terms of the signed order.

        (Sukhbir Paul Kaur)        (Vinod Kulvi)             Court Master                Court Master

(Signed Order is placed on the file)

            IN THE SUPREME COURT OF INDIA   CRIMINAL APPELLATE JURISDICTION

CRIMINAL APPEAL  NO. 109 OF 2009 (Arising out of SLP(Crl.)No.7628 of 2008)

PRADEEP TANWAR APPELLANT(S)

Versus

STATE OF NCT OF DELHI RESPONDENT(S)  

O R D E R

Heard learned counsel for the parties.

Leave granted.

This  bail  application  is  allowed  subject  to  the  following

conditions :-

1. The appellant shall furnish a personal bond in the sum of Rs.25,000/-

(Rupees  Twenty  Five  thousand  only)  with  two  sureties  of  the  like

amount to the satisfaction of the Trial Court.

2. The appellant shall not  tamper with the prosecution/evidence in any

manner nor shall  he make any threat or inducement to  any witness

acquainted  with the facts  of  the  case,   so  as  to  disuade him from

disclosing such facts to the Court.

...2/-

-2-

3. The appellant shall not leave the territorial jurisdiction of the NCT of

Delhi without prior permission of the Trial Court.

4. The appellant shall surrender the passport, if possessed by him, before

the Trial Court.  If he does not possess  the passport, he shall file an

affidavit before the Trial Court to that effect.

The appeal is accordingly allowed.

                         .......................J.            (LOKESHWAR SINGH PANTA)

                       .......................J.             (B.SUDERSHAN REDDY)

New Delhi, January 19, 2009