Megha Gruh Udhyog Through ... vs State Of Gujarat
2021 Latest Caselaw 16436 Guj

    R/CR.RA/745/2021                             ORDER DATED: 20/10/2021




    IN THE HIGH COURT OF GUJARAT AT AHMEDABAD

  R/CRIMINAL REVISION APPLICATION NO. 745 of 2021

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MEGHA GRUH UDHYOG THROUGH HANSABEN VINUBHAI PATEL
                            Versus
                      STATE OF GUJARAT
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Appearance:
KARISHMA R CHAUHAN(9136) for the Petitioner(s) No. 1
SHIVAM H CHOKSHI(9120) for the Petitioner(s) No. 1
for the Respondent(s) No. 2
MS JIRGA JHAVERI, ADDITIONAL PUBLIC PROSECUTOR(2) for the
Respondent(s) No. 1
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 CORAM:HONOURABLE MR. JUSTICE UMESH A. TRIVEDI

                             Date : 20/10/2021

                               ORAL ORDER

Heard Mr. Shivam Chokshi, learned advocate for the petitioner.

This Criminal Revision Application is filed against the judgment of conviction and order of sentence passed by the learned Magistrate, which is confirmed by the appellate Court. He submits that Rs.1,70,000/- out of the cheque amount of Rs.9 lakhs came to be deposited by him with the trial Court. He has further shown willingness to deposit Rs.2,10,000/- within a period of one week from today before this Court. For the remaining amount, further order would be passed on the next date of hearing. Considering the submission, NOTICE returnable on 01.12.2021. Ms. Jirga Jhaveri, learned Additional Public Prosecutor, waives service of

R/CR.RA/745/2021 ORDER DATED: 20/10/2021

notice on behalf of respondent no.1 - State.

If amount of Rs.2,10,000/-, as stated hereinabove, is deposited within a period of one week from today, the warrant pursuant to dismissal of Appeal, if issued, would not be served upon the petitioner till the next date of hearing.

(UMESH A. TRIVEDI, J.)

siji