Narayan @ Narayan Sai @ Mota ... vs State Of Gujarat
2021 Latest Caselaw 4881 Guj

         R/CR.A/1756/2019                                 IA ORDER



            IN THE HIGH COURT OF GUJARAT AT AHMEDABAD

CRIMINAL MISC.APPLICATION (FOR SUSPENSION OF SENTENCE) NO. 2
                            of 2021
             In R/CRIMINAL APPEAL NO. 1756 of 2019
=============================================

NARAYAN @ NARAYAN SAI @ MOTA BHAGWAN S/O ASHARAM @ ASHUMAL HARPALANI Versus STATE OF GUJARAT ============================================= Appearance:

MR SANJIV PUNALEKAR with MR MANAN V PATEL with MR DHARMA RAJ CHANDEL for the PETITIONER(s) No. MR MITESH AMIN, PUBLIC PROSECUTOR with MS KRINA CALLA, ADDL. PUBLIC PROSECUTOR for the RESPONDENT(s) No. ============================================= CORAM: HONOURABLE MR. JUSTICE A.J.DESAI and HONOURABLE MR. JUSTICE A.S. SUPEHIA

Date : 30/03/2021 IA ORDER (PER : HONOURABLE MR. JUSTICE A.J.DESAI)

Registry is hereby called to call for the Record & Proceedings of Sessions Case Nos.141/2014 and 45/2015 from the Court of learned 2nd Additional Sessions Judge, Surat so as to reach this Court by 23.04.2021.

It would be open for the learned advocate appearing for the applicant to supply the deposition of the witnesses and relevant other evidences as well as the judgments which the learned advocate seeks to rely upon in the Registry, which shall be accepted by the Registry.

Stand over to 26.04.2021.

(A.J.DESAI, J)

(A. S. SUPEHIA, J) Ajay