Gujarat High Court
Kalapi Offset Pvt. Ltd. vs State Of Gujarat on 23 September, 2021
Bench: Umesh A. Trivedi
R/CR.RA/671/2021 ORDER DATED: 23/09/2021
IN THE HIGH COURT OF GUJARAT AT AHMEDABAD
R/CRIMINAL REVISION APPLICATION NO. 671 of 2021
With
CRIMINAL MISC.APPLICATION (FOR SUSPENSION OF SENTENCE)
NO. 1 of 2021
In R/CRIMINAL REVISION APPLICATION NO. 671 of 2021
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KALAPI OFFSET PVT. LTD.
Versus
STATE OF GUJARAT
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Appearance:
MR ALKESH R BHATT(2328) for the Applicant(s) No. 1,2,3
MR FB BRAHMBHATT(1016) for the Applicant(s) No. 1,2,3
for the Respondent(s) No. 2
MS. C.M.SHAH, APP (2) for the Respondent(s) No. 1
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CORAM:HONOURABLE MR. JUSTICE UMESH A. TRIVEDI
Date : 23/09/2021
ORAL ORDER
1. Heard Mr. F.B.Brahmbhatt, learned advocate for the
applicants.
2. This Revision Application is filed challenging the judgment
of conviction and order of sentence passed by the trial Court as also
confirmed by the Appellate Court. Since the date of appellate Court's
decision, i.e. 14.09.2021, the applicants are in judicial custody.
3. Ms. Devanshi Kakkad, learned advocate has instructions to
appear for and on behalf of respondent No.2 - original complainant
viz. Simaben Manilal Thakkar, who is personally present before the
Court and duly identified by Ms. Devanshi Kakkad. She is permitted to
file her appearance with the Registry. Registry is directed to accept
the same.
R/CR.RA/671/2021 ORDER DATED: 23/09/2021
4. Learned advocates representing the parties submitted
that the original complainant - Simaben Manilal Thakkar is the sister
of applicant No.2 - Vijaybhai Manilal Thakkar and applicant No.3 -
Vandanaben Vijaybhai Thakkar is the sister-in-law of the original
complainant.
5. In view of the fact that out of the cheque amount of
Rs.14,21,000/-, the applicants have already deposited an amount of
Rs.7,10,000/- before the trial Court, whereas Rs.3,00,000/- has already
been paid to the original complainant during the course of trial.
However, they have submitted that the matter is settled between
them and as per their mutual understanding, an obligation on the part
of applicants - accused is to be fulfilled within the short time.
6. On such assurance being made, original complainant -
Simaben Manilal Thakkar, who is present before the Court, submitted
that if they are released on bail pending this revision application, she
has no objection.
7. Considering the same, the applicants are ordered to be
released on bail pending this revision application on their executing a
bond of Rs.15,000/- (Rupees Fifteen Thousand Only) each with a
surety of the like amount on usual terms and conditions.
8. Direct service is permitted. The matter is posted for
further hearing on 20th October, 2021.
(UMESH A. TRIVEDI, J)
Lalji Desai
