ASHOK GUPTA Vs. STATE

JUDGEMENT

(1.) Crl.M.A.Nos.2110/15, 10759/15

(2.) I have heard the learned counsel for the parties including the complainant and have examined the file. By an order dated 09.07.2014, the petitioner was granted bail in case FIR No.603/2012 under Section 420 IPC registered at Police Station Shakarpur was directed to deposit Rs. 60,00,000/- in the name of Registrar-General of this Court to be released to the complainant within a week.

(3.) The petitioner challenged the order and by an order dated 25.07.2014, Hon'ble Supreme Court stayed the directions pertaining to release of Rs. 60,00,000/- which had already been deposited in favour of the complainant. By an order dated 27.10.2014 observing that the amount of Rs. 60,00,000/- deposited had already been released to the complainant, the complainant was directed to deposit Rs. 25,00,000/- before the Registrar General of this Court to be released to the petitioner/accused. The complainant complied the said order.