BHALABHAI AMBARAMBHAI GAMOT Vs. STATE OF GUJARAT

JUDGEMENT

(1.) By way of the present application, the applicant has prayed for deletion of condition No.1 regarding deposit of Rs.5,00,000/- and 2 solvent surities of Rs.2,50,000/- each, imposed vide order dated 21.1.2020 passed in Criminal Misc. Application No.35 of 2020 passed by learned 3rd Additional Sessions Judge, Banaskantha at Deesa.

(2.) I have heard Mr. Tejas M. Barot, learned advocate appearing for the applicant and learned APP appearing for the respondent - State.

(3.) Mr. Tejas M. Barot, learned advocate appearing for the applicant, on instructions, states that instead of Rs.5 Lacs as ordered by the learned Trial Court, the applicant is ready and willing to deposit an amount of Rs.2 Lacs with the learned Trial Court in two installments. He further submits that the amount of solvent sureties may be reduced to reasonable amount as the applicant is behind bar since August, 2019.