Gujarat High Court
Mr.Bejan Ardeshar Vapiwala vs The State Of Gujarat on 29 September, 2004
Author: J.R. Vora
Bench: J.R.Vora
IN THE HIGH COURT OF GUJARAT AT AHMEDABAD
CRIMINAL REVISION APPLICATION No 682 of 2004
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MR.BEJAN ARDESHAR VAPIWALA
Versus
THE STATE OF GUJARAT
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Appearance:
1. Criminal Revision Application No. 682 of 2004
MR JB PARDIWALA for Petitioner No. 1
MR HL JANI Ld. APP for Respondent No. 1
.......... for Respondent No. 2
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CORAM : HON'BLE MR.JUSTICE J.R.VORA
Date of Order: 29/09/2004
ORAL ORDER
Heard ld. Sr. Counsel Mr. ND Nanavati for the petitioner and Mr. HL Jani ld. APP for the respondent no. 1 -State.
Rule. Ld. APP Me. HL Jani waives service of rule on behalf of respondent no. 1 - State.
Till the final disposal of this criminal revision application, the present revisionist, is required to be released on bail, who is sentenced to undergo 1 year imprisonment and to pay fine of Rs. 1000/-, in default, to undergo 3 months S/I and also to undergo 6 months S/I and to pay fine of Rs. 500/-, in default, to undergo 30 days S/I for the offence proved against him under sec. 85 of the Gold Control Act, as per the judgment and order delivered on 27.9.2004 by the ld. District Judge & Addl. Sessions Judge, Valsad in Criminal Appeal No. 31/2002.
The revisionist - petitioner was on bail by the order of the lower appellate court. In view of the sentence awarded, the revisionist - petitioner is directed to be released on bail on his furnishing personal bond of Rs. 5000/with one surety of the like amount to the satisfaction of the trial court. Bail before the trial court. DS permitted.
(J.R. VORA, J.) mandora/