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Judgment
7 paragraphs · 399 wordsVijay Kumar Shukla, J
This is a petition filed under Section 482 of the Cr.P.C for extension of temporary bail granted vide order dated 4/5/2023 passed in M.Cr.C No.19486/2023. The petitioner is an accused in crime No.662/2021 for commission of offences punishable under Sections 420, 409, 468, 471 of IPC.
He was granted temporary bail vide order dated 15/2/2023 passed in M.Cr.C No.60298/2022. Thereafter, he filed M.Cr.C No.19486/2023 for extension of temporary bail. The petitioner has stated before this Court that the total alleged amount due to the complainants is Rs.15,82,024/- and out of the said amount sum of Rs.7,00,000/- was already paid to the complainants. There are about 82 complainants and he prayed further time to deposit the balance amount of Rs.5,18,000/- before the Trial Court.
This Court considering the same extended temporary bail for a period of 60 days with direction to the petitioner and the co-accused person to deposit the balance amount of approximate Rs.5,18,000/- and the said amount was directed to be disbursed to the complainants after verification of their claim.
Counsel for the petitioner submits that in compliance to the said order the petitioner and the co-accused person have deposited Rs.5,18,000/- with the Trial Court which is evident from the certified copy of the order of the Trial Court dated 30/6/2023. A prayer is made to extend the bail till the conclusion of the trial. It is submitted that the entire due amount has already been paid and deposited with the Trial Court.
5 . After hearing learned counsel for the parties and taking into consideration the fact that the petitioner and the co-accused person have deposited the balance amount of Rs.5,18,000/- with the Trial Court, the temporary bail granted to the petitioner on furnishing personal bond of Rs.1,00,000/- with two sureties each of the like amount to the satisfaction of the Trial Court is made absolute and the order shall continue till the conclusion of the trial. The Trial Court is directed to disburse the deposited amount to the complainants after verification of their claim. Since, the investigation has been completed, the charge-sheet has been filed, the direction to the petitioner to appear before the concerned Police Station as directed vide orders dated 15/2/2023 and 4/5/2023 is omitted. The petitioner shall continue to attend the proceedings before the Trial Court.
With the aforesaid, the petition is disposed off.