Jentibhai Kanjibhai Chauhan vs State Of Gujarat
2021 Latest Caselaw 5126 Guj

         R/CR.A/494/2021                                        ORDER




         IN THE HIGH COURT OF GUJARAT AT AHMEDABAD

                   R/CRIMINAL APPEAL NO. 494 of 2021

                             With
CRIMINAL MISC.APPLICATION (FOR SUSPENSION OF SENTENCE) NO.
                           1 of 2021
             In R/CRIMINAL APPEAL NO. 494 of 2021
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                      JENTIBHAI KANJIBHAI CHAUHAN
                                  Versus
                           STATE OF GUJARAT
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Appearance:
MR RAJESH O GIDIYA(5222) for the Appellant(s) No. 1,2,3,4,5,6
MS MOXA THAKKAR APP (2) for the Opponent(s)/Respondent(s) No. 1
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 CORAM: HONOURABLE MR. JUSTICE UMESH A. TRIVEDI

                            Date : 09/04/2021

                             ORAL ORDER

Order in Appeal Admit.

Ms.Moxa Thakkar, learned Additional Public Prosecutor waives service of notice of admission on behalf of Respondent- State.

Order in Application

Rule. Ms.Moxa Thakkar, learned Additional Public Prosecutor waives service of rule on behalf of Respondent-State.

The applicants have prayed for suspension of sentence imposed by the trial Court pending final hearing of the appeal. The applicants have been convicted for different offences under Sections 143, 147, 148, 149, 323, 325 and 427 of the Indian Penal

R/CR.A/494/2021 ORDER

Code. However, maximum sentence imposed for all these offences do not exceed 1 year of R.I. with different fine stipulations. From the copy of the judgment itself, it is revealed that fine appears to have been deposited by the applicants. Since sentence imposed is only maximum of 1 year out of different sentences and applicants are already on bail after conviction, I deem it fit to suspend their sentence pending appeal on same bail fresh bonds.

This application stands disposed of. Rule made absolute.

(UMESH A. TRIVEDI, J) MEHUL B. TUVAR / Ashish