CHAGANRAM SAKARAM BHATI Vs. STATE OF GUJARAT

JUDGEMENT

(1.) Rule. Mr. Pranav Trivedi, learned Additional Public Prosecutor, waives service on behalf of the respondent State.

(2.) All these applications involve similar questions on facts and are between the same parties and hence, they are decided by this common order.

(3.) The facts in brief are that the respondent no.2, original complainant, had filed complaints against the applicant under the provisions of section 138 of the Negotiable Instruments Act, 1881, which, ultimately, culminated into Criminal Cases No.150/2013 and 151/2013. In the aforesaid criminal cases, initially, arrest warrant was issued against the applicant and he came to be arrested. Thereafter, the applicant preferred bail application before the trial Court concerned. On such applications, the trial Court passed orders on 09.03.2020 releasing the applicant on bail on condition that the applicant deposits a minimum 20% amount of the dishonored cheques towards cash surety. Thereafter, the applicant preferred applications before the trial Court seeking extension of the time period for making the said deposit, which came to be allowed and the aforesaid condition was modified whereby, the applicant was directed to furnish bank guarantee for the said amount instead of cash surety, vide order dated 11.04.2020.