Jeetendra @ Jitu @ Chako Naranbhai ... vs State Of Gujarat
2021 Latest Caselaw 1149 Guj

                  R/CR.A/380/2018                         IA ORDER




                   IN THEHIGHCOURTOF GUJARATAT AHMEDABAD


        CRIMINALMISC.APPLICATION(FORSUSPENSIONOF SENTENCE) NO. 4 of 2020
                        In R/CRIMINALAPPEALNO. 380 of 2018
==========================================================

[email protected] [email protected] CHAKONARANBHAIPARMAR Versus JAIL SUPERINTENDENT ========================================================== Appearance:

MRGIRISHM DASfor the PETITIONER(s)No. for the RESPONDENT(s)No.

MRRCKODEKAR,ADDL.PUBLICPROSECUTORfor the RESPONDENT(s)No. ==========================================================

CORAM: HONOURABLE MR. JUSTICE A.J.DESAI and HONOURABLE MR. JUSTICE A.C. RAO

Date: 25/01/2021 IA ORDER (PER: HONOURABLEMR. JUSTICEA.J.DESAI)

Rule returnable on 18.02.2021. Learned Additional Public Prosecutor waives service of rule on behalf of respondent

- State.

The Registry is directed to call for Record & Proceedings of Special (POCSO) Case No.7 of 2016 which came to be disposed of by the learned Special Judge and 4th Additional Sessions Judge, Bhavnagar vide his judgment and order dated 21.04.2017.

The Registry shall see to it that the Record & Proceedings reach to this Court latest by 15.02.2021.

(A.J.DESAI,J)

(A. C. RAO,J) dolly