Supreme Court: In a case where the appellants, the trustees of  two trusts, namely, “Citizens for Justice and Peace” (CJP) and “Sabrang Trust”, have allegedly embezzled few crore Rupees that they had raised by way of donations in the name of building a museum in honour of the 2002 Gujarat riot victims and to spend the amount for the benefit of the members of the Gulbarga Society, the bench of Dipak Misra and AK Goel, JJ referred the matter to a larger bench.

The Court, considering the value of liberty, the concept of regulated freedom, the societal restriction, the supremacy of the law, the concept of anticipatory bail and the assertion of the prosecution about the non-cooperation of the appellants in the investigation, thought it appropriate that the matter should be heard by a larger Bench. However, the Court held that the order dated 19.02.2015 which granted anticipatory bail to the appellants should remain in force. Teesta Atul Setalvad v. State of Gujarat, 2015 SCC OnLine SC 231decided on 19.03.2015

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