- (1.) HEARD learned counsel appearing for the petitioner and learned counsel appearing for the CBI.
(2.) THIS application is directed against the order dated 18.8.2009 passed in R.C. No. 3A of 2001 (supp.) by Special Judge - V, CBI (AHD) Ranchi whereby prayer made on behalf of the petitioner for release of a sum of Rs. 4,84,554.20 in his favour which had been deposited by the petitioner at the time of grant of bail at the initial stage was rejected. It appears that when the petitioner moved for bail, before the Special Judge, CBI, Ranchi on 8.10.2002, submission was made on behalf of the petitioner that he would not be pressing bail on its merit, rather he would seek grant of bail on the ground that he is ready to deposit the amount to the extent of Rs. 4,84,554.20 which has been alleged to have been defalcated by the petitioner and any such deposit would be subject to final decision of the case. On considering the said submission, the petitioner was admitted to bail on the condition of depositing a sum of Rs.4,84,554.20. It appears that on deposit of the said amount, the petitioner was admitted to bail. However, the petitioner, in course of trial, was found guilty for the offences alleged and was awarded maximum sentence for four years for one of the offences and that apart, the petitioner was also sentenced a fine to pay Rs. 2,10,000/ - .
(3.) BEING aggrieved with the said order, the petitioner preferred Cr. App. (SJ) No. 1378 of 2006 wherein the appellant has been admitted to bail on 14.9.2007.;