BASHIR YASIN SHAIKH Vs. STATE OF GUJARAT

JUDGEMENT

(1.) Leave to amend is granted. The applicant is directed to add original complainant as party opponent in the cause-title of this application and carry out necessary amendment forthwith.

(2.) With the consent of the learned advocates appearing for the parties, the matter is taken up for final hearing today.

(3.) Present Criminal Revision Application under Section 397 read with Section 401 of the Code of Criminal Procedure, 1973 (for short, the 'Code') has been preferred by the applicant herein - original accused to quash and set aside the condition No. 1/11 imposed by the learned 2nd Additional Sessions Judge, Bharuch vide order dated 08.07.2013 passed in Criminal Misc. Application No.436 of 2013 by which, the learned Additional Sessions Judge has directed the applicant to deposit Rs.32 lacs within one month from the date of order and upon depositing such amount, the Nazir shall keep the said amount in F.D.R. in a nationalized bank.