M.R.SHAH, J. - (1.) Leave granted.
(2.) Feeling aggrieved and dissatisfied with the impugned order dated 24.06.2020 in Criminal O.P.(MD) No. 6214 of 2020 and order dated 27.07.2020 in Criminal M.P.(MD) No. 3622 of 2020 passed by the Madurai Bench of the Madras High Court, by which the High Court has released the appellant on default bail/statutory bail, on condition to deposit Rs.8,00,000/-(Rupees Eight Lakhs only) to the credit of crime No. 31 of 2019 before the learned Judicial Magistrate, Court No.1, Nagercoil, Kanyakumari District, the original accused has preferred the present appeals.
(3.) That the appellant herein was arrested and remanded to the judicial custody on 31.01.2020 for the offences punishable under Section 420 of the IPC in Crime No.31 of 2019 on the file of the D.C.B. Police Station, Kanyakumari District. That the appellant herein filed an application before the learned Judicial Magistrate seeking bail under Section 437 Cr.P.C. That the wife of the appellant filed an affidavit before the learned Magistrate and assured to pay Rs.7,00,000/- (Rupees Seven Lakhs only) and the balance amount to be paid on or before 06.04.2020, against the alleged amount of Rs. 15,67,338/- (Rupees Fifteen lakhs Sixty Seven thousand Three hundred thirty eight only). Therefore, by order dated 3.2.2020, the learned Magistrate released the appellant on bail on the conditions stated in the said order. One of the conditions was directing the appellant to deposit Rs.7,00,000/- in the Court, and the balance amount of Rs. 8,67,338/- was directed to be deposited on or before 06.04.2020.;