RAJESH SHANTILAL SAYANI Vs. STATE OF GUJARAT

JUDGEMENT

(1.) Rule. Learned Additional Public Prosecutor waives service of notice of Rule on behalf of respondent - State.

(2.) The present application is filed by the applicant for the purpose of seeking following reliefs :

(3.) It is the case of the applicant that he is convicted for offence punishable under Section 7 of the Prevention of Corruption Act and sentenced to undergo SI for a period of six months with fine of Rs.1000/- and under Section 13 (1(c) and 13(2) of the Act, the applicant is ordered to undergo SI for a period of 1 year with fine of Rs.1000/- and in default, further SI for a period of 6 months, is imposed vide judgment and order dated 20.7.2018. This order of conviction, according to the applicant, is challenged by way of filing the substantive Criminal Appeal No.1081 of 2018 and the same came to be admitted. The Coordinate Bench has, while admitting the matter and while continuing the bail, observed as under :