PATEL DASHRATHBHAI MAFATLAL Vs. STATE OF GUJARAT

JUDGEMENT

(1.) Heard learned Senior Advocate Mr.Tejas M.Barot with learned advocate Ms. Rhea Chokshi for the Applicants and learned Assistant Public Prosecutor Mr. Rohan Raval for the Respondent.

(2.) Rule returnable forthwith. Mr. Rohan Raval, learned Additional Public Prosecutor waives service of notice of rule for and on behalf of the Respondent-State.

(3.) This application is filed by the applicants praying for suspension of the sentence imposed upon the applicant vide judgment and order dtd. 9/7/2009 passed by the learned Additional Sessions Judge, Fast Track Court No. 2, Patan in Criminal Appeal No. 66 of 2007, confirming the judgment and order of the learned 2nd Additional Senior Civil Judge and JMFC, Patan in Criminal Case No. 4933 of 1996. The applicants have also prayed to be enlarged on bail till the hearing and final disposal of the captioned Criminal Revision Application, along with the following prayers:-