Ramanbhai Kukabhai Mohaniya vs State Of Gujarat
2021 Latest Caselaw 2380 Guj

         R/SCR.A/1824/2021                                     ORDER



       IN THE HIGH COURT OF GUJARAT AT AHMEDABAD

     R/SPECIAL CRIMINAL APPLICATION NO. 1824 of 2021
==========================================================
                      RAMANBHAI KUKABHAI MOHANIYA
                                 Versus
                           STATE OF GUJARAT
==========================================================
Appearance:
THROUGH JAIL(50) for the Applicant(s) No. 1
for the Respondent(s) No. 2
MR. RONAK RAVAL, APP (2) for the Respondent(s) No. 1
==========================================================

 CORAM: HONOURABLE DR. JUSTICE A. P. THAKER

                             Date : 15/02/2021

                              ORAL ORDER

Heard Mr. Ronak Raval, learned APP for the respondent State through video­conferencing.

This application has been filed by the convict for direction to the concerned authority for giving benefit of Section 427 of the Cr.PC for necessary direction as to clubbing of sentences which have been imposed upon him for two different offences.

Now, admittedly, the trial Court has not granted him the benefit of clubbing of two different sentences. Thus, virtually the convict wants to interfere with the said judgment with the direction. However, this is not the legal recourse of filing such application here. The applicant can approach appropriate Court for modification of the said order of the trial Court.

With these observations, the applicant stands disposed of. Convict be informed accordingly through concerned jail authority.

(DR. A. P. THAKER, J) SAJ GEORGE