KAMELSH RAMNIKLAL SHAH Vs. VINODBHAI DAHYABHAI SHAHI

JUDGEMENT

(1.) Heard Mr. Vicky Mehta, learned Advocate for applicant and Ms. Jirga Jhaveri, learned APP for respondent No.2-State of Gujarat in each of the applications.

(2.) Mr. Mehta, learned advocate for the applicant submitted that in all these three cases cheque amount involved is Rs.3,25,000.00 (Rupees Three Lakhs Twenty Five Thousand only), which he is ready to deposit within a day or two with the Registry of this Court. He has submitted that pursuant to dismissal of his appeal challenging conviction, the applicant is in custody since 16/9/2021.

(3.) Hence, Notice, returnable on 22/11/2021.