KAILASH MADANLAL ZHANVAR Vs. STATE OF GUJARAT

JUDGEMENT

(1.) Learned APP Mr.Ronak Raval waives service of Rule on behalf of the respondent-State.

(2.) This application is filed for extending time to deposit remaining amount of Rs.3,75,00/- for a further period of three months. By order dated 18.11.2019, the applicants were ordered to be enlarged on anticipatory bail in connection with FIR being I-CR No.405 of 2019 registered with Salabatpura Police Station, Surat. Condition No.5(IV) was to the effect that the applicants shall deposit an amount of Rs.3,75,000/- within a period of three months and to file undertaking to that effect.

(3.) Learned Advocate for the applicants submitted that out of the aforesaid amount, the applicants have already deposited an amount of Rs.50,000/-. He drew attention of the Court to receipt in this regard. It is submitted that due to compelling circumstances, the applicants are not in a position to deposit remaining amount of Rs.3,75,000/- as directed. It is submitted that due to registration of FIRs, reputation of the applicants is also adversely affected and therefore, no one is ready to lend money to the applicants. It is submitted that there is recession in the market and therefore, the applicants are not able to manage the amount.