Mitulkumar Ghanshyambhai Patel vs State Of Gujarat on 28 February, 2020

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Gujarat High Court

Mitulkumar Ghanshyambhai Patel vs State Of Gujarat on 28 February, 2020

Bench: B.N. Karia

          R/CR.RA/1710/2019                                 ORDER



           IN THE HIGH COURT OF GUJARAT AT AHMEDABAD

       R/CRIMINAL REVISION APPLICATION NO. 1710 of 2019
                             With
  CRIMINAL MISC.APPLICATION (FOR REGULAR BAIL) NO. 1 of 2019
      In R/CRIMINAL REVISION APPLICATION NO. 1710 of 2019
==========================================================
                   MITULKUMAR GHANSHYAMBHAI PATEL
                                Versus
                          STATE OF GUJARAT
==========================================================
Appearance:
MR PM DAVE(263) for the Applicant(s) No. 1
MR YASH K DAVE(10269) for the Applicant(s) No. 1
VISHAL K ANANDJIWALA(7798) for the Applicant(s) No. 1
A B PATEL(7467) for the Respondent(s) No. 2
Ms. M.H.Bhatt, APP (2) for the Respondent(s) No. 1
==========================================================
 CORAM: HONOURABLE MR.JUSTICE B.N. KARIA
                    Date : 28/02/2020
                      ORAL ORDER

Learned Counsel for the respondent No.2 has requested to permit him to withdraw the amount i.e. Rs. 2,50,000/- deposited by the applicant before the learned Sessions Court, Petlad. As per order 4.2.2020 passed by this Court, the applicant was permitted to deposit an amount of Rs.2,00,000/- before the learned Sessions Court, Petlad . The applicant had already deposited Rs.50,000/- before the learned Sessions Court, Petlad.

Respondent No.2 is hereby permitted to approach the learned Sessions Court, Petlad for withdrawal of the amount deposited by the applicant -accused .

If any prayer made by the respondent No.2-complainant, the same shall be considered by the learned Sessions Court, Petlad in accordance with law.

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          R/CR.RA/1710/2019                                ORDER



CRIMINAL             MISC.APPLICATION        (FOR        REGULAR
BAIL) NO. 1 of 2019

Heard learned Counsel for the applicant . As per order passed in Criminal Misc. Application No. 1 of 2019, the applicant was released on Temporary Bail vide order dated 7.1.2020 and interim relief sought for in terms of para 6(iii) stands granted till the next date of hearing.

Learned Counsel for the applicant submits that the applicant has deposited the entire cheque amount i.e. Rs. 2,50,000/- before learned Sessions Court, Petlad and requested to grant regular bail.

Therefore, interim relief sought for in terms of para 6(iii) shall be granted till final disposal of the Criminal Revision Application.

The applicant shall be released on regular bail by executing fresh bond of Rs. 10,000/- (Rupees Ten Thousand only) and one surety of like amount to the satisfaction of trial Court till hearing and final disposal of this revision application with a condition that he shall proceed with the revision application as and when it may be listed, and he shall surrender his passport, if having, before the learned Trial Court and shall not leave India without prior permission of this Court. Notice is discharged.

Direct service is permitted today.

(B.N. KARIA, J) BEENA SHAH Page 2 of 2 Downloaded on : Sat Feb 29 01:29:46 IST 2020

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