Ashhokumar Balkrushna Jariwala vs Mukesh Natwarbhai Gandhi
2021 Latest Caselaw 16565 Guj

    R/CR.RA/750/2021                             ORDER DATED: 21/10/2021




           IN THE HIGH COURT OF GUJARAT AT AHMEDABAD

         R/CRIMINAL REVISION APPLICATION NO. 750 of 2021

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                  ASHHOKUMAR BALKRUSHNA JARIWALA
                              Versus
                 MUKESH NATWARBHAI GANDHI & 1 other(s)
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Appearance:
MR DHARMESH R PATEL(5592) for the Applicant(s) No. 1
for the Respondent(s) No. 1
MS C. M. SHAH, APP for the Respondent(s) No. 2
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 CORAM:HONOURABLE MR. JUSTICE UMESH A. TRIVEDI

                            Date : 21/10/2021
                             ORAL ORDER

Heard Mr. Dharmesh Patel, learned advocate for the petitioner.

He has submitted that this Revision Petition is filed against the judgment of conviction and order of sentence imposed by the learned Magistrate, which is confirmed by the Appellate Court also. However, out of the cheque amount of Rs.1,80,000/-, the petitioner has already deposited Rs.36,000/- before the Appellate Court while the appeal was pending before it. He further submitted that the petitioner is willing to pay the entire cheque amount to the respondent no.1- original complainant, however, because of financial constraint he is not able to pay it at a stack.

Hence, Notice returnable on 29.11.2021, on condition that on or before the returnable date the petitioner shall deposit an amount of Rs.44,000/- (Rupees Forty Four Thousand only) with the Registry of this Court. Further order for depositing the

R/CR.RA/750/2021 ORDER DATED: 21/10/2021

remaining amount shall be passed later on.

Till then, if any warrant issued pursuant to dismissal of his appeal, it shall not be executed upon the petitioner herein.

(UMESH A. TRIVEDI, J) MEHUL