CENTRAL BANK OF INDIA Vs. STATE OF GUJARAT

JUDGEMENT

(1.) RULE. Mr. L.B. Dabhi, learned APP, waives service of notice of Rule on behalf of respondent No.1 � State and Mr. Hriday Buch, learned Advocate, waives service of rule on behalf of respondent No.2.

(2.) BY way of this Revision Application, the original complainant � Central Bank of India has challenged the Order dated 7.3.2011, passed by the learned 3rd Additional Chief Judicial Magistrate, Surendranagar, below Exhibit-62 in Criminal Case No. 30 of 2010, by which the application filed by the Bank to withdraw an amount of Rs.3,53,000/- which was deposited by respondent No.2, pursuant to the Order dated 5.2.2010 passed by this Court in Criminal Misc. Application No.743 of 2010 is dismissed. The said Criminal Misc. Application was filed under Section 439 of the Code of Criminal Procedure, for releasing the respondent No.2 on bail for the offence which was registered at CR No. II-210 of 2009 registered with Surendranagar City Police Station, for the offences punishable under Sections 467, 420, 465 and 468 of the Indian Penal Code.