Dipak @ Dipeshkumar Dashrathpuri ... vs State Of Gujarat
2021 Latest Caselaw 4093 Guj

Citation : 2021 Latest Caselaw 4093 Guj
Judgement Date : 10 March, 2021

Gujarat High Court

Dipak @ Dipeshkumar Dashrathpuri ... vs State Of Gujarat on 10 March, 2021

Bench: B.N. Karia

         R/CR.A/360/2021                               IA ORDER




       IN THE HIGH COURT OF GUJARAT AT AHMEDABAD


      CRIMINAL MISC.APPLICATION (FOR SUSPENSION OF
                  SENTENCE) NO. 1 of 2021
            In R/CRIMINAL APPEAL NO. 360 of 2021
==========================================================

DIPAK @ DIPESHKUMAR DASHRATHPURI GOSWAMI Versus STATE OF GUJARAT ========================================================== Appearance:

MR HB CHAMPAVAT for the PETITIONER(s) No. Ms. Chetna Shah, APP for the RESPONDENT(s) No. ========================================================== CORAM: HONOURABLE MR. JUSTICE B.N. KARIA

Date : 10/03/2021

IA ORDER

Rule returnable on 5.5.2021. Learned APP waives service of notice of rule for and on behalf of the respondent -State.

In the meantime, impugned judgment and order of conviction dated 10.02.2021 passed by the learned 2nd Additional Sessions Judge, Banaskantha at Deesa in Sessions Case No. 61 of 2016 shall be suspended till next date of hearing.

(B.N. KARIA, J) BEENA SHAH