PAWAN KUMAR Vs. STATE OF HARYANA

JUDGEMENT

(1.) I have heard learned counsel for both the sides. Records also perused.

(2.) The impugned order dated 28.7.2005 passed by learned Additional Sessions Judge reflects that the petitioner was granted anticipatory bail with a condition that in case he deposits Rs 15 lacs by 31.10.2005, his earlier release on interim pre-arrest bail shall be deemed to be regular otherwise after 31.10.2005 his anticipatory bail would be deemed to have been dismissed.

(3.) It is worth mentioning here that Satish Kumar, the real brother of the petitioner had also prayed for the same relief which was declined as the Investigating Officer had disclosed the court that he had failed to join the investigation despite interim directions of the Court.