R.K. Merathia - (1.) I.A. Nos. 82 & 81 of 2012.
(2.) BY a common order dated 04/09/2009, both these anticipatory bail applications were disposed of granting anticipatory bail to the petitioners on the condition of furnishing bank guarantee for a total sum of Rs. 2,75,000/ - jointly and severely by the petitioners. Referring to Annexure -1, it is submitted that on 19/09/2009 a sum of Rs. 2,50,000/ - + Rs. 25,000/ - was deposited in the bank for furnishing bank guarantee but the bank refused and, therefore, the said amount was withdrawn on 22/09/2009. It is submitted that thereafter the petitioners approached the complainant/opposite party no. 2, for receiving the draft of the said amount but the matter has been lingered. By referring to last page of Annexure -1, it is further submitted that ultimately, on 23/02/2011 a bank draft for a sum of Rs. 2,75,000/ - was prepared in the name of O.P. No. 2 Sujata Prasad and the petitioners approached her to receive but it was refused.
(3.) IN the circumstances, the petitioners pray for modification of the order dated 04/09/2009 to the extent that instead of bank guarantee, they may be permitted to deposit the amount by way of bank draft.;