Gopiben Harikant Soni vs State Of Gujarat
2021 Latest Caselaw 1925 Guj

          R/CR.A/332/2020                                  IA ORDER




              IN THE HIGH COURT OF GUJARAT AT AHMEDABAD


CRIMINAL MISC.APPLICATION (FOR SUSPENSION OF SENTENCE) NO.
                           1 of 2020
             In R/CRIMINAL APPEAL NO. 332 of 2020
==========================================================

GOPIBEN HARIKANT SONI Versus STATE OF GUJARAT ========================================================== Appearance:

HCLS COMMITTEE for the PETITIONER(s) No. MR NEERAJ SONI for the PETITIONER(s) No. MS CM SHAH, APP for the RESPONDENT(s) No. ==========================================================

CORAM: HONOURABLE MS. JUSTICE BELA M. TRIVEDI

Date : 09/02/2021

IA ORDER Learned Advocate Mr. Neeraj Soni appearing for the applicant seeks time to verify whether the accused Pareshbhai Parekh has preferred any appeal against the judgment and order of conviction or not. Put up on 11.02.2021.

(BELA M. TRIVEDI, J) SINDHU NAIR