AMARSANG RAMAJI RAJPUT Vs. STATE OF GUJARAT

JUDGEMENT

(1.) Rule. Learned APP waives service of notice of Rule for and on behalf of the respondent-State.

(2.) By preferring present application, applicants have prayed to release the applicants on bail during the pendency of this Revision Application by suspending the sentence imposed by learned Additional Sessions Judge, Deesa at Banaskantha in Criminal Appeal No. 28 of 2018 dtd. 15/9/2021 and order dtd. 30/3/2018 in Criminal Case No. 409 of 2015 passed by learned Magistrate Court, Dantiwada and further prayed to enlarge the applicants.

(3.) Heard learned advocate for the applicants and learned APP for the respondent-State.