MUMTAZ HAMID SHAIKH Vs. STATE OF GUJARAT

JUDGEMENT

(1.) It has been brought to the notice of this court that though the present applicant had gone for filing the Criminal Appeal challenging the judgment and order dtd. 5/8/2023 of conviction with an application for condonation of delay and an application under Sec. 389 of Cr.P.C. for suspension of sentence before the appellate Court, Surat for filing the same it was not accepted by the registry and even non- bailable warrant was ordered to be issued on 30/1/2024 by the trial Court.

(2.) Mr. Vaibhav N.Sheth, learned advocate for the applicant stated that the delay condonation application was not accepted by the Registry on the ground of applicant was not surrendering to the jail.

(3.) The prayer is made to convert the non- bailable warrant into bailable warrant issued against the applicant by order dtd. 30/1/2024.