PRAGNESHBHAI RAMESHCHANDRA NAYAK Vs. STATE OF GUJARAT

JUDGEMENT

(1.) This Court in the detailed order passed on 19/4/2022 after examining the complicity of the applicant-accused in the offence and recording the submissions of the learned advocates appearing for the respective parties had finally recorded the statement of the learned Senior Advocate appearing for the applicant to the effect that the applicant is ready and willing to deposit an amount of Rs.15,00,00,000.00 within a period of two months. The applicant was also directed to remain present before the Investigating Officer. Accordingly, he remained present on 25/4/2022. The applicant was also directed to file an undertaking with regard to deposit of the amount as per the statement made before this Court.

(2.) This Court had observed that in order to test the bona fide, the applicant was directed to deposit an amount of Rs.2,00,00,000.00 on or before 29/4/2022. The directions issued by this Court in paragraph nos.9, 10 and 11 are as under:-

(3.) Today, when the matter is taken up for hearing, learned advocate Mr.Zubin Bharda appearing for the applicant has tendered an affidavit filed on behalf of the applicant. The same is ordered to be taken on record.