PRAKASH SHESHMALJI JAIN Vs. STATE OF GUJARAT

JUDGEMENT

(1.) Rule. Learned Additional Public Prosecutor Mr.Soni waives service of rule for respondent no.1 - State and learned advocate Ms.Patel waives service of rule for respondent no.2.

(2.) The present application is moved seeking to delete / alter / modify condition no.6(g) of the order granting anticipatory bail to the applicants dated 20.01.2017 passed in Criminal Misc. Application No.537 of 2017 with Criminal Misc. Application No.540 of 2017.

(3.) As per condition no.6(g), the applicants were to deposit an amount of Rs. 2,37,66,000/- with the Registry of this Court within a period of 45 days from the date of passing of the order by this Court and on failure to deposit such amount, the bail granted to the applicants were to automatically stand cancelled. However, the applicants have come with the present application pointing out the circumstances for which they could not arrange for the amount which was required to be deposited as per the condition no.6(g).