MANHARLAL KANJIBHAI RAMANI Vs. STATE OF GUJARAT

JUDGEMENT

(1.) By way of the present application under section 482 of the Code of Criminal Procedure, 1973 the applicant-original accused has prayed as under:

(2.) Pursuant to the Notice issued by this Court, Mr.Jay Thakkar, learned advocate has appeared for respondent No.2 and has opposed the reliefs, as prayed for by the applicant.

(3.) At the outset, Mr.Niraj Soni, learned advocate appearing for the applicant does not press this application qua the quashment of the proceedings initiated by respondent No.2 under the Negotiable Instruments Act. He would further submit that the applicant may not be compelled to deposit entire amount in question. He would submit that since the warrant was issued, he has filed undertaking that he shall deposit 20% of the cheque amount within a period of one month before the Court. He, therefore, would submit that appropriate order may be passed.