PATEL VASANTBHAI JAYANTIBHAI PROPRIETOR OF THE SAI KRUPA TRAVELS AND SHRI JALARAM CATERING Vs. STATE OF GUJARAT

JUDGEMENT

(1.) As per order passed by this Court on 26/11/2021 to call a report from learned 11th Additional District and Sessions Judge, Vadodara about status of Criminal Appeal No. 58 of 2020 on or before 9/12/2021.

(2.) Registry has put up the report dtd. 2/12/2021 submitted by 11th Additional District and Sessions Judge, Vadodara submitting that out of 20% amount ie. Rs.7,50,000.00, applicant has paid Rs.5,00,000.00 on 17/11/2021 and he has shown his readiness and willingness to deposit the rest of the amount within 15 days.

(3.) By preferring present application, the applicant has requested to delete the condition of depositing 20% of the cheque amount imposed in Criminal Appeal No. 58 of 2020 by learned Judge, Vadodara and requested to stay the operation and implementation of the condition to deposit of 20% of the cheque amount imposed by the learned Judge, Vadodara in Criminal Appeal No. 58 of 2020 during the pendency and final hearing of this application.