ANKIT YADAV Vs. STATE & ANR

JUDGEMENT

(1.) Crl.M.A. No.15011/2014

(2.) Issue notice.

(3.) It is stated that the petitioner was granted bail by the court below on 01.05.2013 in M.No.23/13. On that date, it was noted that the petitioner had deposited a sum of Rs.32,659/- against a receipt dated 22.04.2013 issued by the second respondent / complainant. It is stated that the said payment has been made in respect of Bill No.AGENR111220120020A0 with respect to case I.D. No.RJ061212SE073. The receipt further acknowledges that no dues remain. A copy of the said bill has also been annexed to the petition.