YASHPAL RAIKAR Vs. STATE OF DELHI

JUDGEMENT

(1.) These applications have been moved by the applicant, M/s Anirva Developers Pvt. Ltd., under Section 482 Cr.P.C, praying for cancellation of interim bail granted to the accused persons vide order dated 17.2.2009 as modified on 25.2.2009.

(2.) Arguments heard.

(3.) It is submitted by learned counsel for the applicant that on 17.2.2009, this Court had granted interim bail to the petitioners on the ground that they wanted to settle the matter amicably with the applicant. Accordingly, the matter was referred to Delhi High Court Conciliation and Mediation Centre where a settlement took place between the parties and the petitioners made payment in the sum of Rs.35 crores by way of cheques to the applicant. Learned counsel for the applicant further submits that when the said cheques were presented by the applicant, the same were dishonoured by the bankers of the petitioners and, therefore, the interim bail granted to the petitioners vide order dated 17.2.2009 is liable to the withdrawn.