SHAHJAHAN SAYED ALI MULLA Vs. STATE OF GUJARAT

JUDGEMENT

(1.) Special Criminal Application No.10128 of 2024 is filed by the original accused against the order dtd. 20/7/2024 passed by the learned 3 rd Additional Sessions Judge, Valsad at Vapi in Criminal Miscellaneous Application No.461 of 2024, by which the delay caused in filing the appeal was condoned on condition to deposit 50% of the compensation amount. Criminal Miscellaneous Application No.1 of 2024 is filed by the original complainant praying to vacate the interim relief granted by this Court in favour of the original accused.

(2.) Special Criminal Application No.14872 of 2024 is filed by the original complainant against the order dtd. 23/10/2024 passed by the learned 2 nd Additional Sessions Judge, Valsad at Vapi in Criminal Miscellaneous Application No.800 of 2024, by which the appeal was directed to be registered as the condition to deposit 50% of the compensation amount was stayed by this Court.

(3.) Special Criminal Application No.30 of 2025 is filed by the original accused against the order dtd. 8/11/2024 passed by the learned 2 nd Additional Sessions Judge, Valsad at Vapi in Criminal Appeal No.130 of 2024, by which the appellate court allowed the suspension of sentence till the disposal of appeal challenging the order to the extent of condition to pay 20% amount of compensation passed by the learned trial Court.