VINODBHAI Vs. STATE OF GUJARAT

JUDGEMENT

(1.) Mr. Nalay Patel, learned advocate states that he has received instructions to appear for and on behalf of the respondent No. 2 and sought permission to appear on behalf of the respondent No. 2 and he shall file his Vakalatnama before the Registry. Permission; as sought for; stands granted. Registry shall accept the same.

(2.) Rule returnable forthwith. Learned advocate Mr. Nalay Patel waives service of notice of rule for and on behalf of respondent No. 2 and learned APP waives service of notice of rule for and on behalf of respondent-State.

(3.) By way of present application, applicant has prayed for following reliefs: A. YOUR LORDSHIPS may kindly be pleased to suspend the order of sentence and conviction and further be pleased to grant bail to the present applicant in connection with the judgment and order passed in Special Atrocities Case No. 16 of 2013 vide order dtd. 29/1/2021 passed by learned Special Judge (Atrocities) and Additional Sessions Judge, Rajula during the pendency and final hearing and disposal of the main appeal; B. Pass any such other and/or further orders that may be thought just and proper, in the facts and circumstances of the present case.