Kamlesh Gordhandas Gandhi vs State Of Gujarat
2021 Latest Caselaw 5646 Guj

      R/CR.RA/326/2021                              ORDER DATED: 08/06/2021




              IN THE HIGH COURT OF GUJARAT AT AHMEDABAD

     R/CRIMINAL REVISION APPLICATION NO. 326 of 2021
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             KAMLESH GORDHANDAS GANDHI
                         Versus
                   STATE OF GUJARAT
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Appearance:
MR SHUSHIL R SHUKLA(5603) for the Applicant(s) No. 1
MS RINI S SHUKLA(11374) for the Applicant(s) No. 1
for the Respondent(s) No. 2
MS.KRINA CALLA APP(2) for the Respondent(s) No. 1
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 CORAM: HONOURABLE MR. JUSTICE ILESH J. VORA

                              Date : 08/06/2021

                                ORAL ORDER

[1] This revision application is filed under Section 397 read with Section 401 of the Criminal Procedure Code by the applicant against the judgment and order dated 03.04.2021 passed by the learned 14th Additional District & Sessions Judge, Vadodara in Criminal Appeal No.120 of 2020, whereby the appeal has been dismissed confirming the judgment and order dated 25.02.2020 passed by the the learned 29th Additional Senior Civil Judge & Additional Chief Judicial Magistrate, Vadodara in Criminal Case No.22546 of 2015, wherein the learned Judicial Magistrate had sentenced to undergo simple imprisonment for one year and further ordered to pay sum of Rs.1,00,000/­ towards compensation, and in default, to undergo simple imprisonment for two months.

[2] Mr.Shushil Shukla, learned advocate appearing on behalf of the applicant through video conference states that the applicant has already been deposited Rs.20,000/­ before the learned trial Court and he is ready and willing to deposit remaining amount of Rs.80,000/­ within a period of 15 days.

         R/CR.RA/326/2021                            ORDER DATED: 08/06/2021




[3]               Having heard learned advocate for the applicant and

learned APP for the respondent­State through video conference and having gone through the materials available on record, and statement made by the learned advocate for the applicant, this Court is inclined to admit this revision application for hearing. Hence, issue Notice making it returnable on 28.06.2020. In the meantime, Ad­interim relief in terms of para 8 (c) is granted.

[4] The applicant is directed to deposit remaining amount Rs.80,000/­ before the learned trial Court within a period of 15 days from the date of receipt of the copy of this order, failing which, the stay stands vacated automatically.

Direct service is permitted.

(ILESH J. VORA,J) Manoj