- (1.) Heard. Offence alleged is under section 409 IPC.
(2.) Counsel for the petitioner says that without prejudice to his rights and contentions, the petitioner will deposit the alleged deficit amount with the panchayat within two months from today, failing which the order of anticipatory bail will cease to operate and thus, arrest of the petitioner is not called for. It is further stated that if after adjudication, the amount is found not due, the petitioner will be entitled to refund.
(3.) Without expressing any final opinion on merits, the petitioner is granted anticipatory bail till conclusion of investigation or three months whichever is later during which the petitioner will be free to apply for regular bail to the concerned court in accordance with law.;