Maheshbhai Jayantibhai Gajera vs State Of Gujarat
2021 Latest Caselaw 3742 Guj

         R/CR.RA/155/2021                                 ORDER



          IN THE HIGH COURT OF GUJARAT AT AHMEDABAD

        R/CRIMINAL REVISION APPLICATION NO. 155 of 2021
                             With
    CRIMINAL MISC.APPLICATION (REGULAR BAIL) NO. 1 of 2021
       In R/CRIMINAL REVISION APPLICATION NO. 155 of 2021
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                    MAHESHBHAI JAYANTIBHAI GAJERA
                                Versus
                         STATE OF GUJARAT
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Appearance:
MR TANMAY B KARIA(6833) for the Applicant(s) No. 1,2
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 two 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 Chief Judicial Magistrate, Gondal on 07.12.2015 in Criminal Case No.1749 of 2007 as confirmed by the judgment and order dated 16.02.2021 passed by the learned 4th Additional Sessions Judge, Gondal in Criminal Appeal No.16 of 2015 is suspended. The applicants are ordered to be released on bail on the same terms and conditions as

R/CR.RA/155/2021 ORDER

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