Pravinbhai Narsinhbhai Vasava vs State Of Gujarat
2021 Latest Caselaw 3680 Guj

         R/CR.RA/166/2021                                   ORDER



        IN THE HIGH COURT OF GUJARAT AT AHMEDABAD
       R/CRIMINAL REVISION APPLICATION NO. 166 of 2021
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               PRAVINBHAI NARSINHBHAI VASAVA
                            Versus
                      STATE OF GUJARAT
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Appearance:
MR APURVA R KAPADIA(5012) for the Applicant(s) No. 1
MR PRANAV TRIVEDI, APP (2) for the Respondent(s) No. 1
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 CORAM: HONOURABLE MR. JUSTICE S.H.VORA
                    Date : 02/03/2021
                      ORAL ORDER

Prima facie, it appears that there is no finding given by the learned Trial Court that the vehicle in question was driven by the applicant in rash and negligent manner within the meaning of language of section 279 of Indian Penal Code. It appears that both the Courts below found and observed that the vehicle in question was driven at great speed and beyond such finding, nothing is observed so as to infer that the applicant was driving the vehicle in rash and negligent manner. Therefore, present Revision Application deserves consideration.

Rule. Learned APP waives service of rule on behalf of respondent - State. Meanwhile, implementation, execution and operation of the judgment and order passed by the learned JMFC, Dediyapada dated 01.02.2020 passed in Criminal Case No.89 of 2016 and implementation, execution and operation of judgment and order passed by the learned Sessions Judge, Rajpipla dated 18.02.2021 passed in Criminal Appeal No.3 of 2020 is hereby suspended. The applicant is ordered to be released on bail on the same terms and conditions as imposed by the learned Appeal Court but on furnishing fresh bail bond of Rs.10,000/-.

(S.H.VORA, J) SATISH