SHOBHANBHAI MAKNABHAI MAVI Vs. STATE OF GUJARAT

JUDGEMENT

(1.) Rule. Learned APP Mr. J.K.Shah for the state waives service of notice of rule on behalf of respondent - State.

(2.) The present application has been filed under Sec. 389 of Cr.P.C. by the applicant - appellant, seeking suspension of his sentence pending Criminal Appeal No.111 of 2021 arising out of the judgement and order dtd. 18.12.2020 passed by the learned Sessions Judge, Bhavnagar in Sessions Case No.89 of 2019.

(3.) In response to the order dtd. 09.03.2021, the learned Sessions Court has sent Record and Proceedings of Sessions Case No. 89 of 2019 for perusal of this Court and this Court has examined the same while dealing with present application.