NITINKUMAR VIRSANGBHAI Vs. STATE OF GUJARAT

JUDGEMENT

(1.) The applicant has challenged the impugned judgment and order dated 30.09.2019 passed by learned Principal Civil Judge and Judicial Magistrate First Class, Mansa below Ex. 72 in Criminal Case No. 797 of 2016 and requested to grant ten days time to enable the applicant to prefer an appeal as well as suspension of sentence before the appellate Court in accordance with law Rule. Learned APP waives service of notice of rule for and on behalf of the respondent No.1-State.

(2.) Private respondent is joined as respondent no.2. However, considering the issue raised by the present applicant to prefer an appeal and suspend the conviction for a period of five days. The impugned judgment and order was passed by the court below directing to deposit the amount of Rs. 30,50,000/- by way of fine. As limited prayer is made by the applicant, no notice is required to be issued to the respondent no.2.

(3.) Heard learned advocate for the applicant and learned APP for the respondent-State.