JAGDISH Vs. STATE OF MADHYA PRADESH

JUDGEMENT

(1.) This is a petition filed under Sec. 482 of the Cr.P.C for extension of temporary bail granted vide order dtd. 4/5/2023 passed in M.Cr.C No.19481/2023. The petitioner is an accused in crime No.662/2021 for commission of offences punishable under Ss. 420, 409, 468, 471 of IPC.

(2.) He was granted temporary bail vide order dtd. 15/2/2023 passed in M.Cr.C No.60307/2022. Thereafter, he filed M.Cr.C No.19481/2023 for extension of temporary bail. The petitioner has stated before this Court that the total alleged amount due to the complainants is Rs.15,82,024.00 and out of the said amount sum of Rs.7,00,000.00 was already paid to the complainants. There are about 82 complainants and he prayed further time to deposit the balance amount of Rs.5,18,000.00 before the Trial Court.

(3.) This Court considering the same extended temporary bail for a period of 60 days with direction to the petitioner and the co-accused person to deposit the balance amount of approximate Rs.5,18,000.00 and the said amount was directed to be disbursed to the complainants after verification of their claim.