Thakor Ushaben Kanuji vs State Of Gujarat
2021 Latest Caselaw 16564 Guj

     R/CR.RA/757/2021                               ORDER DATED: 21/10/2021




       IN THE HIGH COURT OF GUJARAT AT AHMEDABAD

     R/CRIMINAL REVISION APPLICATION NO. 757 of 2021

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                  THAKOR USHABEN KANUJI
                             Versus
                      STATE OF GUJARAT
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Appearance:
MR KAMLESH S KOTAI(6150) for the Applicant(s) No. 1
 for the Respondent(s) No. 2
MS. JIRGA JHAVERI, APP (2) for the Respondent(s) No. 1
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CORAM:HONOURABLE MR. JUSTICE UMESH A. TRIVEDI

                           Date : 21/10/2021

                               ORAL ORDER

1. Heard Mr. Kamlesh Kotai, learned advocate for the petitioner.

2. According to his submission, this revision application is filed challenging her judgment of conviction and order of sentence passed by the learned Magistrate and confirmed by the Appellate Court, wherein she has already deposited Rs.75,000/- before the Appellate Court, while the appeal was dismissed, out of the cheque amount of Rs.3,00,000/-. He has further submitted that the petitioner is ready and willing to deposit further Rs.75,000/- on or before the next date of hearing before this Court.

3. Hence, NOTICE returnable on 29th November, 2021, on a condition that the petitioner shall deposit Rs.75,000/- on or before the returnable date. Further order for depositing

R/CR.RA/757/2021 ORDER DATED: 21/10/2021

remaining amount shall be passed thereafter. Till then, if any warrant is issued against the petitioner pursuant to dismissal of her appeal, it shall not be executed upon the petitioner.

Direct service is permitted.

(UMESH A. TRIVEDI, J) Lalji Desai