Arbham Gangabhai Odedra vs State Of Gujarat
2021 Latest Caselaw 4127 Guj

         R/CR.RA/197/2021                                 ORDER



          IN THE HIGH COURT OF GUJARAT AT AHMEDABAD

         R/CRIMINAL REVISION APPLICATION NO. 197 of 2021
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                        ARBHAM GANGABHAI ODEDRA
                                  Versus
                            STATE OF GUJARAT
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Appearance:
MS.NAMRATA J SHAH(6534) 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 : 12/03/2021

                              ORAL ORDER

Considering the nature of sentence imposed upon the applicant which is of fixed duration of three months, present revision application deserves consideration. Hence, Rule. Learned APP waives service of notice of Rule for respondent-State. Pending the hearing and final disposal of main revision application, the judgment and order of sentence passed by the learned Judicial Magistrate First Class, Kutiyana on 16/04/2018 in Criminal Case No.81 of 2017 as confirmed by the judgment and order dated 25/02/2021 passed by the learned Principal District & Sessions Judge, Porbandar in Criminal Appeal No.10 of 2018 is stayed. 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/-. Direct Service is permitted.

(S.H.VORA, J) SATISH