PADMA AGRAWAL Vs. STATE OF MADHYA PRADESH

JUDGEMENT

(1.) This application has been filed by the applicants under Sec. 482 of Cr.P.C. for modification/clarification of the order dtd. 4/1/2022 passed in MCRC No.51754/2021, whereby the applicants were granted anticipatory bail subject to deposit of Rs.33.00 lakhs and Rs.60.00 lakhs respectively before the concerned trial Court. It was further directed that the said amount shall be kept in the form of interest bearing fixed deposit.