Hanifbhai Abdulbhai Sipai vs Shakir Shakil Ahemad Kazi
2021 Latest Caselaw 17130 Guj

      R/CR.RA/783/2021                           ORDER DATED: 29/10/2021



          IN THE HIGH COURT OF GUJARAT AT AHMEDABAD

       R/CRIMINAL REVISION APPLICATION NO. 783 of 2021

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                   HANIFBHAI ABDULBHAI SIPAI
                             Versus
                   SHAKIR SHAKIL AHEMAD KAZI
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Appearance:
MS FARHANA Y MANSURI(2526) 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 : 29/10/2021

                            ORAL ORDER

1. Heard Ms. Farhana Y. Mansuri, learned advocate for the petitioner. By way of this revision application, judgment of conviction and order of sentence passed against the applicant for an offence under Section 138 of the Negotiable Instruments Act was challenged before the appellate Court, which is confirmed by it. Both the judgment and order are under challenge in this revision application.

2. She has submitted that during the pendency of the appeal, Rs.40,900/- was deposited by the applicant in the trial Court. Out of the cheque amount of Rs.2,70,000/-, the applicant is ready and willing to deposit further Rs.59,100/-, on or before 22.11.2021 before this Court.

3. Hence, NOTICE returnable on 22.11.2021. Order for further deposit of an amount shall be passed later on. However, the order

R/CR.RA/783/2021 ORDER DATED: 29/10/2021

passed by the appellate Court dated 14.10.2021, directing him to surrender by 22.10.2021 before the trial Court is hereby stayed till then. If at all, any non-bailable warrant is issued pursuant to dismissal of the appeal or non-surrender of the applicant by 22.10.2021, it shall not be executed upon the applicant till next date of hearing.

(UMESH A. TRIVEDI, J) Raj S. Dhobi