PRAKASHKUMAR KHATUBHAI TIRGAR Vs. STATE OF GUJARAT

JUDGEMENT

(1.) RULE. Learned APP Mr.L.R.Pujari waives service of notice of RULE on behalf of respondent State.

(2.) THE petitioner has filed this petition under Section 482 of the Code of Criminal Procedure, with a prayer to quash and set aside the impugned order dated 13.4.2001 passed by the learned Principal Judge, City Sessions Court, Ahmedabad below Exh.1 in Criminal Appeal No.114 of 2011.

(3.) THE said order was challenged by the petitioner before the appellate court being Criminal Appeal No.114 of 2011. THE appellant court by its order dated 13.4.2011 passed below Exh.1 in Criminal Appeal No.114 of 2011 which reads as under. Admit. Substantive order of sentence is ordered to stand suspended till hearing and final disposal of the appeal, subject to the appellant furnishing a fresh personal bond of Rs.10,000/- and two sureties of Rs.5,000/- each, as also on depositing in the court an amount of Rs.35,000/- within ten days from the date of this order. Call for R&P of Criminal Case No.2481/2008 from Metropolitan Magistrate, Negotiable Instruments Act Court No.7. Notice to the respondents returnable on 06/05/2011.