MUKESH Vs. STATE OF GUJARAT

JUDGEMENT

(1.) RULE. Learned Additional Public Prosecutor, Ms. Monali Bhatt waives service of notice of rule on behalf of respondent - State.

(2.) Mr. Chetankumar V. Darji, learned advocate for the applicant contended that while the present applicant was granted bail in Criminal Misc. Application No.13541 of 2019, condition no.8(g) was laid down wherein the applicant was required to file undertaking before the trial Court within a period of one week from the date of his release to the effect that he shall deposit Rs.10 lacs before the concerned trial Court within a period of six months from the date of his release.

(3.) Mr. Chetankumar V. Darji, learned advocate for the applicant stated that the amount of Rs.4,40,000/- was deposited before the trial Court and because of the present situation of Covid - 19 pandemic, the applicant could not deposit the remaining amount as the petitioner would not be able to earn during that period and therefore, he requires substantial time to arrange money. Resumption of the curriculum activities will take its own time after releasing of the lockdown period. In view of the above fact, he has asked for further extension of six months to deposit the remaining amount.