Thomas, J. - (1.) Leave granted.
(2.) Appellant is arrayed as an accused in one FIR registered on the complaint lodged by one Capt. Walia with the Defence Colony Police Station, New Delhi, for offences under Sections 420 and 406 of the Indian Penal Code. He was arrested by the police on 20-10-1998 and was released on bail by the orders passed by the Metropolitan Magistrate, Patiala House, New Delhi on certain unsual conditions. As part of compliance of the conditions he executed a bond as a sum of Rs. 50,000/- with two solvent sureties and one of the sureties (Inder Malhotra) issued three cheques for Rs. 2 lacs in total, to the complainant. When the cheques were dishonoured by the drawee bank the complainant moved the Court for cancellation of the bail granted to the appellant. As per order dated 27-3-1999 the bail was cancelled and appellant was taken back to the prison and he is still languishing therein.
(3.) Appellant moved the Session Court for releasing him on bail and when it failed he moved to the High Court for some relief. But even the High Court did not help him. The impugned order was passed by a learned single Judge of the High Court dismissing his petition. We are told that appellant had, after he was released on bail, made a cash payment of Rs. 50,000/- to the complainant.;