ROSHANIBEN SANDIPBHAI VITHALANI Vs. STATE OF GUJARAT

JUDGEMENT

(1.) Heard learned advocate Mr. Pradyuman Gohil for applicant and learned APP Mr. Chintan Dave for Respondent State of Gujarat and learned advocate Mr. FB Brahmbhatt for respondent no.2 through video conference.

(2.) The Criminal Revision Application be listed after six months, if physical court starts. In the meanwhile, registry is directed to call for the record and proceedings.

(3.) The Applicant (Original Accused) has filed this Criminal Misc. Application under Section 397 read with section 401 of the Code of Criminal Procedure, 1973 for grant of suspension of sentence during the pendency of Criminal Revision Application.