RAJ KUMAR LUTHRA Vs. STATE OF PUNJAB

JUDGEMENT

(1.) LEAVE granted.

(2.) THIS appeal is directed against an interim order passed by the High Court of Punjab and Haryana at Chandigarh in Criminal Misc.No.10716-M of 2009 (O and M), dated 23rd April, 2009, whereby the High Court has issued notice and the appellants were directed to appear before Chief Judicial Magistrate, Gurdaspur and deposit an amount of Rs.15 lakhs.

(3.) IN the facts and circumstances of the case and having heard the learned counsel for the parties to the lis, we are of the considered opinion that the order dated 24th July, 2009 passed by this Court be made absolute and is made absolute. The appeal is disposed of accordingly. Libertyis also reserved to the appellants to request for disposal of the application filed by him under Section 482 of the Code of Criminal Procedure, 1973, pending before the High Court. Ordered accordingly.