RAMSING UDAYSING PANDOR Vs. STATE OF GUJARAT

JUDGEMENT

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

(2.) The applicant has filed this application under Section 389 of the Code of Criminal Procedure, 1973 [for short, 'the Code'] with a prayer to suspend the sentence imposed by the learned 3rd Additional District and Sessions Judge, Panchmahal at Godhra in Sessions Case No.225 of 2013 vide order dated 22.01.2015.

(3.) Earlier, an application being Criminal Misc. Application No.18548 of 2015 was preferred by the applicant with similar relief, which came to be withdrawn by an order dated 04.11.2015 with a liberty to revive the request of bail if the appeal is not heard by 31.12.2016.