GIRISHBHAI DURLABHBHAI AMIPARA Vs. STATE OF GUJARAT

JUDGEMENT

(1.) Rule. Learned A.P.P. Ms. Krina Calla and learned advocate Mr. Yogeshkumar A.Ratanpara, waive service of notice of rule on behalf of respective parties. Rule is fixed forthwith.

(2.) By way of the above Revision Applications, the applicant - revisionists have challenged the orders dtd. 15/5/2024 passed below Exhibit-5 in Criminal Appeal Nos.5 of 2024 and 4 of 2024 by the learned 2 nd Additional District and Sessions Judge, Visavadar and further prayer was made to modify the condition no.1 imposed in Exh.5 application in both the matters.

(3.) Mr. Ashish M.Dagli, learned advocate for the applicant, referring to the judgment of Jamboo Bhandari v. M.P. State Industrial Development Corporation Ltd. and Others, reported in (2023) 10 SCC 446, submitted that the learned Judge was required to consider the facts of the matter prior to passing any order against the applicants - accused to deposit 20% of the compensation amount.