Rameshbhai @ Ramabhai Abhabhai ... vs State Of Gujarat
2021 Latest Caselaw 3953 Guj

        R/CR.RA/122/2021                                  ORDER



         IN THE HIGH COURT OF GUJARAT AT AHMEDABAD

        R/CRIMINAL REVISION APPLICATION NO. 122 of 2021
                             With
  CRIMINAL MISC.APPLICATION (FOR REGULAR BAIL) NO. 1 of 2021
       In R/CRIMINAL REVISION APPLICATION NO. 122 of 2021
==========================================================
           RAMESHBHAI @ RAMABHAI ABHABHAI PARMAR
                           Versus
                     STATE OF GUJARAT
==========================================================
Appearance:
MR DIPEN K DAVE(3296) 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 : 08/03/2021

                            ORAL ORDER

Order in Criminal Revision Application

Considering the nature of short 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 impugned judgment and order of sentence rendered by the learned trial Court which has been confirmed by the learned Appeal Court is suspended. The applicant is ordered to be released 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/-.

          R/CR.RA/122/2021                                       ORDER




             In    view     of   above,     present   application        stands

disposed of. Direct Service is permitted.

(S.H.VORA, J) SATISH