PRAKASH SHESHMALJI JAIN Vs. STATE OF GUJARAT

JUDGEMENT

(1.) By invoking inherent powers under Sec. 482 of the Cr.P.C., the applicants seek to issuance of appropriate direction to the Registry of this High Court, for releasing the amount deposited, pursuant to the common order of this Court dtd. 20/1/2017 passed in Criminal Misc. Application Nos. 537 of 2017 and 540 of 2017.

(2.) This Court has heard learned Senior Counsel Mr. B.B. Naik, assisted by learned counsel Mr. Viral Pandy, appearing for and on behalf of the applicants, Mr. Hitesh N. Acharya, learned counsel appearing for the second respondent -original complainant and Mr. Jay Mehta, learned APP for the State.

(3.) The facts necessary to appreciate the reliefs claimed by the applicants are that,