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Sheikh Ayub v. State Of M.P .
Factual and Procedural Background
The only information provided from the opinion is the single word "Order." No factual background, names of parties, or description of prior procedural steps are included in the text made available.
Legal Issues Presented
The opinion addresses a procedural matter and does not frame distinct legal issues.
Arguments of the Parties
The opinion does not contain a detailed account of the parties' legal arguments.
Table of Precedents Cited
No precedents were cited in the provided opinion.
Court's Reasoning and Analysis
The text provided consists only of the word "Order" and does not include any reasoning, discussion, or analytical basis for the court’s decision.
Holding and Implications
The only indication in the provided text is that the court issued an ORDER, but the nature and content of that order (e.g., allowed, dismissed, disposed of, or other directions) are not specified in the excerpt.
The direct effects on the parties and any broader implications or precedential value cannot be determined from the limited information provided.
1. Leave granted.
2. Heard learned counsel for the appellant and counsel for the State.
3. 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.
4. 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.
5. The appeal is disposed of accordingly.
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