JAGDISHBHAI BANSILAL UDAYLAL SHAH Vs. STATE OF GUJARAT

JUDGEMENT

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

(2.) The present application has been filed by the applicants - original accused nos. 2 and 3 under Sec. 389 of the Criminal Procedure Code, 1973 (hereinafter referred to as "the Code" for short) seeking suspension of sentence imposed while passing the judgment and order dtd. 13/12/2021 by the learned 3rd Additional Sessions Judge, Kheda at Nadiad in Sessions Case No. 83/2019 and to release them on bail during the pendency of the captioned criminal appeal.

(3.) Heard learned advocate, Mr. Hriday Buch assisted by learned advocate, Mr. Samir Afzal Khan for the applicants and learned APP Mr. Hardik S. Soni for the respondent - State of Gujarat.