State Of Gujarat vs Baijnath Ramkhilavan Yadav
2021 Latest Caselaw 16750 Guj

     R/CR.A/1561/2021                                ORDER DATED: 25/10/2021




            IN THE HIGH COURT OF GUJARAT AT AHMEDABAD

                        R/CRIMINAL APPEAL NO. 1561 of 2021

                             With
              R/CRIMINAL APPEAL NO. 879 of 2021
                             With
  CRIMINAL MISC.APPLICATION (TEMPORARY BAIL) NO. 2 of 2021
             In R/CRIMINAL APPEAL NO. 879 of 2021
                             With
CRIMINAL MISC.APPLICATION (FOR SUSPENSION OF SENTENCE) NO.
                           1 of 2021
             In R/CRIMINAL APPEAL NO. 879 of 2021
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                               STATE OF GUJARAT
                                     Versus
                          BAIJNATH RAMKHILAVAN YADAV
==========================================================
Appearance:
MS JIRGA JHAVERI ADDL. PUBLIC PROSECUTOR(2) for the Appellant(s)
No. 1
for the Opponent(s)/Respondent(s) No. 1
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  CORAM:HONOURABLE MR. JUSTICE UMESH A. TRIVEDI

                                 Date : 25/10/2021
                                  ORAL ORDER

Mr.Jucky Lucky Chan, learned advocate for the appellant has filed sick note in conviction appeal.

It appears that cognate appeal being Criminal Appeal No.1561 of 2021 is filed for enhancement of sentence by the State. Registry to verify before which Court it is to be placed and notify it before the appropriate Court along with the cognate appeal which is arising from the very same judgment and order.

(UMESH A. TRIVEDI, J) ASHISH M. GADHIYA