AARTIBEN KALPESHBHAI RAVAL Vs. STATE OF GUJARAT

JUDGEMENT

(1.) Draft amendment is allowed. Mr. Kishan Prajapati, learned advocate for the applicant submits that in compliance of the order in delay condonation application on 28/7/2023, 20% of the amount has been deposited which comes to Rs.64,000.00 in Criminal Appeal no.347/22. A copy of the receipt of the Nazir issued on 31/7/2023 reflects the said amount.

(2.) The challenge is given by the accused to the order of issuance of warrant for execution, operation and implementation of the sentence passed by the learned 11th Additional Chief Judicial Magistrate, Special Negotiable Court, Jamnagar in Criminal Case no.7512/21 dtd. 6/10/2022 where the said order of issuance of warrant for execution of the sentence was passed by the learned Appellate Judge in Criminal Appeal no.347/22.

(3.) Mr. Kishan Prajapati submits that the present revisionist had preferred the appeal challenging the conviction and sentence passed by the learned 11th Additional Chief Judicial Magistrate in Criminal Case no.7512/2021 and the order below Exh.5 was passed on 22/11/2022 by the learned 3rd Additional Sessions Judge, Jamnagar on releasing the present applicant- revisionist on bail by suspending the sentence with a condition of depositing Rs.64,000.00 within 60 days and the receipt of the same was ordered to be produced in the appeal proceedings.