ARUN KUMAR Vs. STATE OF BIHAR

JUDGEMENT

(1.) Leave granted.

(2.) We have heard learned counsel for the parties at length.

(3.) Challenge in this appeal is one of the orders dtd. 31/1/2020 passed by the High Court of Judicature at Patna, granting bail to the appellant on a condition that he deposits a sum of Rs.10,56,39,674.00 in three equal installments within a period of three months. The said condition was imposed in the order, on submission made on behalf of the appellant herein himself that he is ready to deposit the said amount. Subsequently, the appellant did not deposit any amount, instead made applications twice seeking extension of time to deposit the said amount which were dismissed and are impugned in this appeal.