(1.) The petitioner Rohit Chawla seeks anticipatory bail in case FIR No. 819/2014 under Sections 420/34, I.P.C. registered at P.S. Rajouri Garden. I have heard the learned Senior Counsel for the petitioner and learned Addl. Public Prosecutor assisted by learned Counsel for the complainants. By a detailed order dated 19.11.2014, passed in the presence of the parties, interim protection was granted to the petitioner subject to his depositing of sum of Rs. 50 lacs with the Registrar General of this Court to be kept in interest bearing FDR on or before 15.12.2014. The petitioner was further directed to join the investigation before the Investigating Officer on 18.11.2014 at 04.00 p.m. and thereafter on subsequent dates as and when summoned by the Investigating Officer. Indisputably, in compliance of the said order, the petitioner has since joined the investigation. A sum of Rs. 50 lacs has also been deposited by him with the Registrar General of this Court. The petitioner has also deposited the passport.
(2.) During the course of arguments, without prejudice to their rights, the parties agreed that the sum of Rs. 50 lacs deposited by the petitioner before the Registrar General of this Court be released to the complainants on their furnishing requisite undertaking/assurance. It was further agreed that Rs. 35 lacs will be released to complainant Rs. Daljeet Singh, Rs. 7.5 lacs each to complainants' Babandeep Singh and Rupinder Singh without prejudice and subject to future adjustment (if any). Interest accrued on the amount of Rs. 50 lacs shall also be distributed/given to the complainants in the above ratio. It is further agreed that petitioner shall not leave India without prior permission of the Trial Court and his pass-port shall remain deposited in compliance of the previous order. The petitioner shall co-operate with the Investigating Agency and shall join the investigation as and when required. In view of the release of Rs. 50 lacs to the complainants, they have no objection to the grant of anticipatory bail to the petitioner reserving their right to pursue the case/FIR. Accordingly, the petitioner is admitted to anticipatory bail and in the event of arrest, he shall be released on his furnishing personal bond in the sum of Rs. 5 lacs with one surety in the like amount to the satisfaction of the SHO/Investigating officer concerned. The petitioner shall co-operate in the investigation and shall join the investigation as and when required by the Investigating Officer. He shall not leave India without prior permission of the Trial Court. Amount Rs. 50 lacs deposited with the Registrar General of this Court and interest accrued thereupon shall be released to the complainants on their furnishing undertaking for its return in any eventuality. The interest accrued on the FDR of Rs. 50 lacs shall be given to the complainants in ratio as stated above. This order is without prejudice to the rights of both the parties in the matter.