Sikandarsha Mahmadsha Fakir vs State Of Gujarat
2021 Latest Caselaw 3741 Guj

         R/CR.RA/642/2020                                 ORDER



          IN THE HIGH COURT OF GUJARAT AT AHMEDABAD

       R/CRIMINAL REVISION APPLICATION NO. 642 of 2020
                             With
CRIMINAL MISC.APPLICATION (FOR SUSPENSION OF SENTENCE) NO.
                           1 of 2020
      In R/CRIMINAL REVISION APPLICATION NO. 642 of 2020
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                     SIKANDARSHA MAHMADSHA FAKIR
                                 Versus
                           STATE OF GUJARAT
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Appearance:
MR BHUNESH C RUPERA(3896) 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 : 03/03/2021

                             ORAL ORDER

Order in Criminal Revision Application

Considering the nature of sentence imposed upon the applicant which is of fixed duration of three years, present revision application deserves consideration. Hence, Rule. Learned APP waives service of notice of Rule for respondent- State.

Order in Criminal Misc. Application

Pending the hearing and final disposal of main revision application, the judgment and order of sentence passed by the learned JMFC, Tankara on 15.12.2016 in Criminal Case No.51 of 2014 as confirmed by the judgment and order dated 03.06.2019 passed by the learned Additional District Judge, Morbi in Criminal Appeal No.1 of 2017 is suspended. The applicant is ordered to be released on bail on the same terms

R/CR.RA/642/2020 ORDER

and conditions as were imposed by the learned Appeal Court; but subject to furnishing fresh bail bond in the sum of Rs.10,000/-.

In view of above, present application stands disposed of. Direct Service is permitted.

(S.H.VORA, J) SATISH