VASANTBHAI VIRAMBHAI VAGHELA Vs. STATE OF GUJARAT

JUDGEMENT

(1.) This Court on 09.01.2019 passed the following order:

(2.) The amount of Rs.50,000/-­(Rupees Fifty Thousand Only) has been paid according to the learned advocate, to the original complainant. The passbook of her of UCO Bank is brought on the record, which reflects this entry dated 17.01.2019.

(3.) Having thus heard both the sides, it would be profitable to refer to the observations made by the Hon'ble Apex Court in the case of 'GIAN SINGH VS. STATE OF PUNJAB AND ANR.', (2012) 10 SCC 303, wherein, at Paragraph-­61, the Apex Court observed as under;