Piyush Jayantibhai Shah vs State Of Gujarat

Umesh A. Trivedi, J

Piyush Jayantibhai Shah – petitioner – accused is present before the Court.

As per order dated 25.10.2019, the petitioner – accused was to deposit Rs. 1 Lac forthwith and Rs. 3 Lacs out of the cheque amount within a period of 30 days thereof. However, it appears that the petitioner – accused has neither deposited Rs. 1 Lac forthwith as ordered nor Rs. 3 Lacs within 30 days thereof.

Two different receipts shown to the Court of deposits, of Rs. 1 Lac each, that too, on 11.11.2019 and 29.11.2019, which is the proof of the deposit made beyond the time prescribed and not the full amount, as ordered by the Court on a voluntariness shown by the petitioner – accused.

As such, it should have been viewed very seriously, because of such assurance Court granted him bail and he enjoyed the bail for a period of nearly two years thereafter without any hesitation of not depositing even the committed amount by him.

Today, he is present before the Court, duly identified by the learned advocate representing him. He has shown willingness to deposit Rs. 2 Lacs today itself and assured the Court that the remaining amount of Rs. 4 Lacs, which would cover the entire amount of the cheque, would be deposited within a period of 4 weeks from today.

Registry is hereby directed to accept the same, if any deposit is made within the time as aforesaid. Hence, stand over to 15.02.2023.