Vijay Vadilal Shah vs State Of Gujarat
2021 Latest Caselaw 2448 Guj

          R/CR.RA/504/2019                                           IA ORDER



            IN THE HIGH COURT OF GUJARAT AT AHMEDABAD
         CRIMINAL MISC.APPLICATION (DIRECTION) NO. 1 of 2021
          In R/CRIMINAL REVISION APPLICATION NO. 504 of 2019
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VIJAYBHAI VITHALBHAI PATEL Versus VIJAY VADILAL SHAH ========================================================== Appearance:

MANAN K PANERI for the PETITIONER(s) No. MR PM DAVE for the RESPONDENT(s) No. MR PRANAV TRIVEDI, APP for the RESPONDENT(s) No. VISHAL K ANANDJIWALA for the RESPONDENT(s) No. ========================================================== CORAM: HONOURABLE MR. JUSTICE S.H.VORA Date : 16/02/2021 IA ORDER

Learned advocate Mr. Manan Paneri for the applicant ventilates a grievance that despite judgment and order of conviction recorded by the learned 4th Addl. Senior Civil Judge and CJM, Anand in Criminal Case No.1790 of 2012 under the provisions of section 138 of the NI Act and the same being confirmed by learned appellate Court, the original petitioner accused has not yet surrendered to jail authority despite there is no any stay granted by this Court in captioned Criminal Revision Application. Under the circumstances, learned Subordinate Courts are always at liberty to execute its own judgment and order, as there is no stay granted by the higher forum and no any direction needs to be issued for such purpose. However, the applicant is at liberty to move appropriate request to learned Subordinate Court for execution of the judgment and order of conviction.

With this, present Criminal Misc. Application stands disposed of.

(S.H.VORA, J) SATISH