AMEET AGGARWAL Vs. STATE

JUDGEMENT

(1.) Bail Application No. 440/ 2009 and Crl. M.A. No. 10823/2009 This is an application for grant of bail filed by the petitioner in respect of FIR No. 115/2008 under Sections 420/468/471/406/ 34, IPC registered at P.S. Jahangir Puri, Delhi. During the course of arguments yesterday the learned senior counsel for the petitioner had very fairly conceded that the allegation against the petitioner in the FIR is that he has without valid resolution and authorization transacted the property of the company for a sum of Rs. 40,00,000. The said amount is alleged to have been received by him by way of cash not been properly accounted for. It is further contended by him that various civil cases between the complainant and the accused person are pending in various forums for adjudication. The learned counsel for the petitioner on instructions volunteered to secure the interest of the complainant by offering to deposit a sum of Rs.40,00,000 with the learned Registrar General of this Court subject to the decision of the learned Trial Court.

(2.) The said offer was accepted by the learned counsel for the complainant. The learned APP did not raise any objection to this offer but urged that some condition may be imposed so that the petitioner does not approach the witnesses.

(3.) The learned senior counsel for the petitioner has brought two bankers cheque for a sum of Rs. 20,00,000 etc.. and offered to deposit the same with the learned Registrar General of this Court. The details of the bankers cheques are as under: <FRM>JUDGEMENT_257_CRIMES1_2010Html1.htm</FRM>