ACHARYA ARUN DEV Vs. STATE

JUDGEMENT

(1.) On 25.8.2005 Acharya Arun Dev (since deceased) was directed to be released on bail by the in the event of his being arrested subject to the condition that Acharya Arun Dev would deposit in this court a sum of Rs. 45 lacs.

(2.) Said sum is stated to have been deposited with the Registry of this Court.

(3.) Application has been filed by son of Acharya Arun Dev, inter alia, alleging that Acharya Arun Dev has died. It is prayed that the amount lying in deposit should be returned to the applicant. Additional plea taken is that the FIR in which orders of anticipatory bail were passed needs to be quashed for which separate proceedings have been initiated on account of a settlement arrived at inter se the complainant and the company Growth Techno Projects Pvt. Ltd. and the applicant.