MAHESHKUMAR PURSHOTTAMDAS PANDYA Vs. JOGESHKUMAR KRISHNAKUMAR RAVAL

JUDGEMENT

(1.) RULE . Mr.Mukesh Patel, learned advocate waives the service of notice of rule on behalf of the respondent No.1 ­ original accused and Ms.Chetna Shah, learned Additional Public Prosecutor waives the service of notice of rule on behalf of the respondent No.2 ­ State.

(2.) IN the facts and circumstances of the case and with the consent of the learned advocates appearing on behalf of the respective parties, present Criminal Misc.Application is taken up for final hearing today.

(3.) THAT thereafter the matter has been placed on board today and it is reported that the respondent No.1 herein ­ original accused has not complied with his earlier statement recorded in the order dtd.24/8/2012 and has not deposited the entire amount (balance amount) required to be deposited by him as per his earlier undertaking.