PRAVIN HAMIRBHAI ROHIT Vs. STATE OF GUJARAT

JUDGEMENT

(1.) Heard learned advocate Mr. Pratik Barot for the applicant and learned APP Mr. Chintan Dave for Respondent State of Gujarat through video conference.

(2.) Rule. Learned APP waives service of rule on behalf of respondent- State.

(3.) The Applicant (Original Accused) has filed this Criminal Misc. Application under Section 389 of the Code of Criminal Procedure, 1973 for grant of suspension of sentence during the pendency of Criminal Appeal.