HITESHBHAI BABUBHAI KAPURIYA Vs. STATE OF GUJARAT

JUDGEMENT

(1.) By way of this application, the applicant has prayed for modification of the order dtd. 12/4/2023 passed by learned 4th Additional Sessions Judge, Savarkundala below Exh. 4 in Criminal Appeal No. 12 of 2023 whereby he has directed the present applicant to deposit 25% of the cheque amount amounting to Rs.13,84,582.00 within a period of three days.

(2.) Learned advocate Mr. Maulik Soni appearing for the applicant, upon instructions states that learned Judge ought to have given some reasonable time to deposit the aforesaid amount, as the applicant is ready and willing to obey the order for which the modification is sought. However, he requests for some reasonable time to deposit the aforesaid amount.

(3.) Learned advocate P. P. Kasvala appearing for the original complainant draws the attention of this Court that by now almost about two months are over since the date of order and therefore, no further extension should be granted to the applicant.