LAWS(GJH)-2020-3-445

SUFIYAN YUSUF BHIKHA Vs. STATE OF GUJARAT

Decided On March 11, 2020
Sufiyan Yusuf Bhikha Appellant
V/S
STATE OF GUJARAT Respondents

JUDGEMENT

(1.) This application has been filed by the applicants for extension of time to deposit the amount as ordered by this Court as per the order dated 21.06.2019 passed in Criminal Misc. Application No.11229/2019.

(2.) Heard learned advocate, Mr. Sanat Pandya for the applicants and learned APP Ms. Jirga Jhaveri for the respondent - State.

(3.) It is submitted by learned advocate for the applicants that one of the applicant is suffering from HIV positive and his treatment is going on and, hence, some expenses had occurred, as a result of which, amount could not be deposited. He further submitted that the applicants are poor persons and running their livelihood by doing some petty work and, hence, it is not possible for them to deposit such huge amount within stipulated time limit. It is, therefore, urged that this application may be allowed and time may be extended for depositing the amount as ordered by this Court.