Ranchhodbhai Arjanbhai Khant vs State Of Gujarat
2021 Latest Caselaw 5419 Guj

        R/CR.A/405/2021                                      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. 405 of 2021
=====================================================

RANCHHODBHAI ARJANBHAI KHANT Versus STATE OF GUJARAT ===================================================== Appearance:

MR PR ABICHANDANI FOR MR P P MAJMUDAR for the APPLICANT(s) No. MR SURAJ B MATIEDA for the PETITIONER(s) No. MR RONAK RAVAL, ADDITIONAL PUBLIC PROSECUTOR for the RESPONDENT(s) No. ===================================================== CORAM: HONOURABLE MR. JUSTICE VIPUL M. PANCHOLI

Date : 06/05/2021

IA ORDER

Notice returnable on 10.06.2021. Learned APP waives service of notice for the respondent State.

Learned advocate for the applicant to supply a copy of the judgment as also the paper-book.

Learned APP to verify the record and take instructions in the matter.

(VIPUL M. PANCHOLI, J) LAVKUMAR J JANI