KANUBHAI RAMABHAI PARMAR Vs. STATE OF GUJARAT

JUDGEMENT

(1.) Heard learned Advocate Shri Vaibhav Sheth on behalf of the petitioners, learned Additional Public Prosecutor Ms. Maithili D. Mehta on behalf of respondent no.1- State and learned Advocate Shri Sunil Prajapati on behalf of respondent no.2- original complainant.

(2.) On 9/2/2022 this Court has passed the following order:

(3.) In furtherance of order dtd. 9/2/2022 learned Advocate Shri Sheth would inform this Court that petitioner no.1 has filed an undertaking whereby he has stated on oath that he will continue to pay an amount of Rs.10,000.00 per month to widow of original deceased namely Laxmiben wd/o Bahadurbhai @ Badarji Kantiji Masar till she receives the amount of Life Insurance Policy on account of death of her husband. Such undertaking on affidavit is on record.