RAJESH KUMAR AGARWAL Vs. STATE OF BIHAR

JUDGEMENT

(1.) Heard the learned counsel for the petitioner, the learned A.P.P. for the State and the learned counsel appearing for the Opposite Party No.2.

(2.) The present petition is virtually a 4th attempt at the behest of the petitioner for grant of anticipatory bail in connection with Fatuha P.S. Case No. 388 of 2017 for the offence punishable under Sections 406 and 379 of the Indian Penal Code.

(3.) Initially, the petitioner had moved this Court by filing a bail petition bearing Cr. Misc. No. 61310 of 2017 which was disposed of by an order dated 31.01.2018 with a direction that the petitioner shall be released on provisional bail upon him surrendering before the concerned court within a period of four weeks and showing proof of payment of Rs. 50 lacs to the opposite party no.2- i.e. the informant as also with a further direction that the balance amount of Rs. 1.50 crore shall be paid within a period of 8 months thereafter, failing which the privilege of anticipatory bail being extended to the petitioner would stand cancelled automatically. It would be relevant to reproduce the relevant portion of the aforesaid order dated 31.01.2018, passed by this Court herein below:-