Abhilasha Kumari, J. - (1.) Rule. Mr.J.K.Shah, learned Additional Public Prosecutor and Mr.R.C.Kodekar, learned Special Public Prosecutor, waive service of notice of Rule for respondents Nos.1 and 2, respectively.
(2.) The present application under Section 389 of the Code of Criminal Procedure, 1973 ("the Code") has been preferred by the applicant, through his wife, with a prayer to suspend the judgment and order of conviction dated 02.06.2016, and the order of sentence dated 17.06.2016, passed by the learned Special Judge, Designated Court for Speedy Trial of Riot Cases (Gulbarg Society), Ahmedabad in Sessions Case No.152 of 2002 & allied matters, more specifically, Sessions Case No.195 of 2009, pending the final disposal of the criminal appeal, on terms and conditions as may be deemed fit by the Court, and to enlarge him on bail.
(3.) The applicant, along with two co-accused persons (accused Nos.47 and 50), has filed Criminal Appeal No.1177 of 2016, against the abovementioned judgment and order of conviction and sentence, which has been admitted on 04.10.2016.;