HASAN GULAMHUSAIN MOVAR Vs. STATE OF GUJARAT

JUDGEMENT

(1.) Heard Mr. P.P.Majmudar, learned counsel appearing for the applicants in Criminal Misc. Application No.13940 of 2016.

(2.) Rule. Learned APP waives service of notice of Rule on behalf of respondent - State of Gujarat.

(3.) Upon instructions, Mr. Majmudar, learned counsel for the applicants do not press this application qua applicant Nos.3 and 4 [Jalaluddin Aveshbhai Movar - accused No.5] and [Avesh Fatemamad Movar - Accused No.6] respectively with a liberty to file fresh application for suspension of sentence after some time. Accordingly, rule is discharged qua applicant Nos. 3 and 4, at this stage and liberty is granted to file fresh application if the criminal appeals filed by them is not heard within a reasonable time.