KAILASH MADANLAL ZHANVAR Vs. STATE OF GUJARAT

JUDGEMENT

(1.) RULE. Learned Additional Public Prosecutor waives service of notice of Rule on behalf of the respondent - State.

(2.) This application is for further extension of period to deposit the balance amount of Rs.3,75,000.00 out of Rs.4,25,000.00 as volunteered as conditions for bail granted vide order dtd. 18/11/2019.

(3.) Learned Advocate for the applicant submits on account of the hard pressed situation being faced by the applicant, the applicant was able to deposit Rs.50,000.00. The applicant is also facing another case. There also he was required to deposit a amount, as a condition of bail which the applicant has fully complied with. It is prayed that the amount may either be reduced or a extension of time period of six months be granted. However, during course of arguments learned Advocate for the applicant has accepted that extension of three months would be sufficient and has also volunteered to pay an additional amount of Rs.10,000.00.