SHARAD JETHALAL SAVLA Vs. STATE OF GUJARAT

JUDGEMENT

(1.) By this application under Section 482 of the Code of Criminal Procedure, 1973, the applicant herein original accused seeks to invoke the inherent powers of this Court and has prayed for the following reliefs : -

(2.) The facts of this case may be summarised as under : -

(3.) In such circumstances referred to above, this application has been filed for three fold reliefs: First, the applicant accused wants this Court to direct the appellate Court to register his appeal through his Advocate without insisting for his presence/appearance before the Sessions Court; secondly, he prays that the substantive order of sentence imposed by the trial Court be suspended; and thirdly, he prays that the non?bailable warrant of arrest issued by the trial Court be stayed from its execution.