Bharatbhai Nablabhai Mohaniya vs State Of Gujarat
2021 Latest Caselaw 5759 Guj

     R/CR.A/1347/2020                                IA ORDER DATED: 09/06/2021




             IN THE HIGH COURT OF GUJARAT AT AHMEDABAD


                           CRIMINAL MISC.APPLICATION
                         (FOR SUSPENSION OF SENTENCE)
                                   NO. 1 of 2020
                                         In
                        R/CRIMINAL APPEAL NO. 1347 of 2020

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BHARATBHAI NABLABHAI MOHANIYA Versus STATE OF GUJARAT ========================================================== Appearance:

MS URJA B DAVE for the APPLICANT MR HARDIK SONI, APP for the RESPONDENT ==========================================================

CORAM:HONOURABLE MR. JUSTICE PARESH UPADHYAY

Date : 09/06/2021

IA ORDER

1. This is an application for suspension of sentence pending appeal.

2. The applicant is convicted by the 2 nd Additional Sessions Judge, Panchmahals at Halol, vide judgment dated 27.02.2020 in Sessions Case No.130 of 2017. The conviction is under Section 395 of the Indian Penal Code. By the said judgment, the applicant is ordered to undergo rigorous imprisonment for a period of ten years. Fine is also imposed and in default thereof, simple imprisonment is also imposed.

3. The appeal is admitted by this Court vide order dated 05.01.2021.

4. After arguing the matter for some time on suspension of sentence, when the Court was not inclined, learned advocate

R/CR.A/1347/2020 IA ORDER DATED: 09/06/2021

for the appellant / applicant seeks permission to withdraw this application.

5. Permission as prayed for is granted. This application is dismissed as withdrawn. Rule is discharged.

(PARESH UPADHYAY, J) M.H. DAVE/276