Vakhatsinh @ Tinaji Lalaji Thakor vs State Of Gujarat
2021 Latest Caselaw 9790 Guj

Citation : 2021 Latest Caselaw 9790 Guj
Judgement Date : 28 July, 2021

Gujarat High Court

Vakhatsinh @ Tinaji Lalaji Thakor vs State Of Gujarat on 28 July, 2021

Bench: Paresh Upadhyay

     R/CR.A/623/2021                                  FARAD DATED: 28/07/2021




           IN THE HIGH COURT OF GUJARAT AT AHMEDABAD

                       R/CRIMINAL APPEAL NO. 623 of 2021
==========================================================

VAKHATSINH @ TINAJI LALAJI THAKOR Versus STATE OF GUJARAT ========================================================== Appearance:

MR MM TIRMIZI, ADVOCATE for the Appellant MR HARDIK SONI, APP for the Respondent - State ==========================================================

CORAM:HONOURABLE MR. JUSTICE PARESH UPADHYAY

Date : 28/07/2021

FARAD In view of above, the following order is passed.

1. This appeal is allowed.

2. The judgment and order passed by the Special POCSO Judge, Deesa, District : Banaskantha, dated 31.03.2021 in POCSO Case No. 04 of 2017 is quashed and set aside.

3. The appellant, who at present is stated to have been lodged in Central Jail, Ahmedabad, is ordered to be set at liberty, forthwith, if not required in any other offence.

4. Registry shall communicate this order to the concerned Authority / Court.

5. In view of disposal of main appeal, the application for suspension of sentence would not survive and is disposed of.

Direct service is permitted.

(M.H. Dave) Principal Private Secretary