Narvatbhai Prabhatbhai Rathod vs State Of Gujarat
2021 Latest Caselaw 1018 Guj

             R/CR.A/5/2021                                     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. 5 of 2021
==========================================================

NARVATBHAI PRABHATBHAI RATHOD Versus STATE OF GUJARAT ========================================================== Appearance:

MR HARDIK H DAVE for the PETITIONER(s) No. MS. C.M. SHAH, APP, for the RESPONDENT(s) No. ==========================================================

CORAM: HONOURABLE MS. JUSTICE BELA M. TRIVEDI

Date : 21/01/2021

IA ORDER Learned advocate appearing for the applicant states that the applicant has already undergone five months and 24 days out of his imprisonment for a period of six months, and therefore, only six days are remaining. Learned APP Ms. Shah states that the Government is contemplating to file an Appeal against the impugned judgment and order.

Be that as it may, put up on 29.01.2021.

(BELA M. TRIVEDI, J) AMAR SINGH