MEHBOOBKHAN MAJIDKHAN PATHAN Vs. STATE OF GUJARAT

JUDGEMENT

(1.) RULE . Ms.Maithili Mehta, learned advocate waives the service of notice of rule on behalf of the respondent No.1 and Mr.Brijesh Trivedi, learned advocate appearing for Mr.J.T.Trivedi, learned advocate who has appeared on behalf of the respondent No.2 in the main Criminal Revision Application No.109 of 2012.

(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 application is taken up for final hearing today.

(3.) IT appears that the main Criminal Revision Application No.109 of 2012 and Criminal Misc.Application No.2998 of 2012 were dismissed by this Court for non- prosecution as the applicant herein ­ original accused did not comply with the earlier order dtd. 3/4/2012 passed by this Court in the aforesaid proceedings and even the applicant did not act as per his own undertaking given by him on 19/4/2012 by which the applicant herein ­ original accused had undertaken to deposit an amount of Rs.45,000/- on or before 19/6/2012.