PRAFULBHAI AMRUTBHAI CHAUDHARY Vs. STATE OF GUJARAT

JUDGEMENT

(1.) Heard Mr.N. K. Majmudar, learned advocate for the applicant and Mr.Hardik Soni, learned Additional Public Prosecutor for the respondent - State through Video Conferencing.

(2.) Both these applications are filed for the following reliefs : Criminal Misc. Application No.8009 of 2020:

(3.) Learned advocate for the applicant has submitted that the applicant was ordered to be released on bail by the Sessions Court and while releasing him on bail, the condition of depositing 25% of the alleged amount has been imposed, which is illegal and such condition ought not to have been imposed upon the applicant as per the various decisions of this Court as well as Apex Court. He has submitted that the main accused was ordered to deposit 100% of the alleged amount for transaction in question and, therefore, the direction issued by the Sessions Court in the case of the present applicant to deposit 25% of the amount of the transaction in question may be set aside.