- (1.) Leave granted.
(2.) This appeal is against the judgment and order dated 22.12.2015 passed by the High Court of Delhi dismissing the application being Crl. M.C. No. 09 of 2015 filed by the appellant under Section 482 of the Criminal Procedure Code. The High Court has refused to set aside the order dated 08.12.2014 passed by the learned Additional Sessions Judge, Karkardooma Court, Delhi, allowing a revisional application filed by the Respondent No.2 and holding that the FDR deposited by the appellant in Court, pursuant to an order of Court at the time of consideration of her application for anticipatory bail, could only be withdrawn by the respondent no.2, in whose name the FDR had been opened. The appellants had been discharged of all the offences alleged against them.
(3.) Respondent no.2 had filed a complaint against the appellant and others for the offences under Sections 498A, 406 and 34 of the IPC. The appellant moved an application for anticipatory bail, which was allowed vide an order dated 28.12.2005 on the condition that the appellant would keep an amount of Rs.1,50,000/ in a fixed deposit in the name of respondent no.2 ­ wife for a period of three years or until disposal of chargesheet and deposit the FDR in Court. Later, by an order dated 30.8.2013, all the accused persons, including the appellant, were discharged. The order of discharge has attained finality.;