BHARATKUMAR KRUPASHANKAR PANDYA Vs. STATE OF GUJARAT

JUDGEMENT

(1.) THIS Court has gone through the impugned order dated 14.10.2009 passed by the learned Additional Sessions Judge, Fast Track Court No.1, Surendranagar below Exh.1 in Criminal Appeal No.25 of 2007. The present petitioner original appeal in above-referred appeal was not present when the appeal was fixed by the appellate court, and hence without deciding the appeal on merits, the learned appellate court has dismissed the appeal and also vacated the interim relief. The said order is challenged before this Court.

(2.) IT is submitted by learned advocate Mr.Y.J.Patel for the petitioner that when the appeal was admitted by the appellate court and present petitioner was released on bail by the appellate court, the petitioner has deposited Rs.15,000/- as per the order passed by the appellate court.