Rameshbhai Bhemabhai Nayak vs State Of Gujarat
2021 Latest Caselaw 1233 Guj

        R/CR.A/1151/2020                                 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. 1151 of 2020
=============================================

RAMESHBHAI BHEMABHAI NAYAK Versus STATE OF GUJARAT ============================================= Appearance:

for the PETITIONER(s) No. MR PV PATADIYA for the PETITIONER(s) No. MS KRINA CALLA, ADDL.PUBLIC PROSECUTOR for the RESPONDENT(s) No. ============================================= CORAM: HONOURABLE MR. JUSTICE A.J.DESAI and HONOURABLE MR. JUSTICE A.C. RAO

Date : 27/01/2021

IA ORDER (PER : HONOURABLE MR. JUSTICE A.J.DESAI)

Registry is hereby directed to call for the Record & Proceeding of the Sessions Case No.13/2018 which has been disposed of vide judgment and order dated 15.01.2020 passed by the learned 6th Additional Sessions Judge, Limkheda, District Dahod, so as to reach this Court latest by 12.02.2021.

Stand over to 17.02.2021.

(A.J.DESAI, J)

(A. C. RAO, J)

Ajay