Gujarat High Court
Narendrabhai Balubhai Padsala vs State Of Gujarat on 5 March, 2021
Bench: S.H.Vora
R/CR.RA/180/2021 ORDER
IN THE HIGH COURT OF GUJARAT AT AHMEDABAD
R/CRIMINAL REVISION APPLICATION NO. 180 of 2021
With
CRIMINAL MISC.APPLICATION (REGULAR BAIL) NO. 1 of 2021
In R/CRIMINAL REVISION APPLICATION NO. 180 of 2021
With
R/CRIMINAL REVISION APPLICATION NO. 181 of 2021
With
CRIMINAL MISC.APPLICATION (REGULAR BAIL) NO. 1 of 2021
In R/CRIMINAL REVISION APPLICATION NO. 181 of 2021
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NARENDRABHAI BALUBHAI PADSALA
Versus
STATE OF GUJARAT
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Appearance:
G K VAGHANI(7830) for the Applicant(s) No. 1,2
MR TUSHAR L SHETH(3920) 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 : 05/03/2021
ORAL ORDER
Order in Criminal Revision Applications
It is reported at bar that original accused nos.1 to 3
have suffered sentence and they have not challenged the
judgment and order of conviction. The applicants herein are
original accused nos.4 to 7.
Since the challenge in both the revision applications
is arising out of the common judgment and order, they are
heard together. Considering the nature of short sentence
imposed upon the applicants, present revision applications
deserve consideration. Hence, Rule. Learned APP waives
service of notice of Rule for respondent-State.
R/CR.RA/180/2021 ORDER
Order in Criminal Misc. Applications
The applicants are original accused nos.4 to 7 and
they have tendered application under Order 12 Rule 6 of the
Code of Civil Procedure before the learned Trial Court at
Kapadvanj in Special Civil Suit No.43 of 2018 and same is
pending. Accordingly the applicants are ready and willing to
invite judgment on admission and cancel document dated
17.03.2016, which was subject matter of trial.
In view of above, Notice returnable on 26.03.2021.
Learned APP waives service of notice on behalf of respondent -
State. Pending the hearing and final disposal of main revision
applications, the impugned judgment and order of sentence
rendered by the learned trial Court which has been confirmed
by the learned Appeal Court is suspended till the returnable
date and on further condition to place on record outcome of
application preferred under Order 12 Rule 6 of the Code of Civil
Procedure before the returnable date. The applicants are
ordered to be continued on bail on the same terms and
conditions as were imposed by the learned Appeal court, but
subject to furnishing fresh bail bond in the sum of Rs.10,000/-
each.
Learned Trial Judge, at Kapadvanj is directed to
expedite the hearing of the application preferred by the
applicants under the provisions of Order 12 Rule 6 of the Code
of Civil Procedure and pass judgment on admission as
expeditiously as possible but not later than two weeks from
today. Direct Service is permitted, today.
(S.H.VORA, J)
SATISH
