VINUBHAI DHANJIBHAI PARMAR Vs. STATE OF GUJARAT

JUDGEMENT

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

(2.) Heard learned advocate Ms.Dharitri Pancholi for the applicant and learned APP Mr.K. L. Pandya for opponent - State of Gujarat.

(3.) By way of the present application, the applicant herein - original accused has prayed to release him on bail during pendeny of main Criminal Revision Application No.33 of 2019 by suspending the execution of sentence imposed by judgment and order dated 08.06.2016 passed by the learned Chief Judicial Magistrate, Anand in Criminal Case No.1905 of 2006, which is confirmed vide the judgment and order dated 08.05.2017 passed by the learned 5th Additional Sessions Judge, Anand in Criminal Appeal No.55 of 2016, by which, the applicant has been convicted for the offence punishable under Sections 409 , 467 and 468 of the Indian Penal Code.