- (1.) This order shall dispose of Crl. Misc No. M 10198 and 10217 of 2011, as both these petitions arise from the same FIR. The petitioners seek grant of anticipatory bail in case FIR No.222, dated 5.10.2009, registered under Sections 406, 420, 120-B of the IPC, and Section 13(1)(D) of the Prevention of Corruption Act, at Police Station Baldev Nagar, Ambala City. On 18.7.2011, the following order was passed in Crl. Misc No. M 10198 of 2011 " This petition has been filed under Section 438 Cr.P.C for grant of anticipatory bail to the petitioner in case FIR No.222 dated 5.10.2009 registered under Sections 406, 420, 120-B of the IPC, and Section 13(1) (D) of the Prevention of Corruption Act, at Police Station Baldev Nagar, Ambala City, Haryana. Learned counsel for the petitioner has vehemently sought to argue about the innocence of the petitioner.
(2.) However, this Court is of the opinion that notwithstanding his claim of innocence it would be appropriate if the petitioner deposits the amount which has been paid by respondent No.2 by means of fixed deposit so that at the conclusion of the matter the money along with the interest accrued thereon would be given to the party who is found entitled thereto. Learned counsel for the petitioner seeks a short adjournment to ascertain the response of the petitioner to this observation. Adjourned to 27.7.2011.
(3.) Counsel for the petitioners states that the petitioners would have no objection in creating a fixed deposit but they require some time for the same.;