SURESHBHAI DAMODAR KANSARIVALA Vs. STATE OF GUJARAT

JUDGEMENT

(1.) HEARD Mr.Devang Nananvati, learned Counsel for Mr. Narendra L. Jain, learned advocate on behalf of the applicant, Mr. Parthiv B. Shah, learned advocate and Ms. Archana Acharya, learned advocate on behalf of the original complainant and Mr.L.B.Dabhi, learned APP on behalf the respondent ­ State.

(2.) MR .Devang Nananvati, learned Counsel for Mr. Narendra L. Jain, learned advocate on behalf of the applicant states that the applicant is ready and willing to deposit an amount of Rs. 10,00,000/ (Rupees Ten Lacs Only) before the Trial Court without prejudice the right and contention, which may be made at the end of the trial.

(3.) RULE . Mr. Parthiv B. Shah, learned advocate and Ms. Archana Acharya, learned advocate waive service of notice of rule on behalf of original complainant and Mr. L.B.Dabhi, learned APP waives service of notice of Rule on behalf of respondentState.