Shambhubhai Govindbhai Anu. Jati vs State Of Gujarat
2021 Latest Caselaw 6063 Guj

     R/CR.A/658/2021                                IA ORDER DATED: 15/06/2021




            IN THE HIGH COURT OF GUJARAT AT AHMEDABAD


                          CRIMINAL MISC.APPLICATION
                        (FOR SUSPENSION OF SENTENCE)
                                 NO. 1 of 2021
                                       In
                       R/CRIMINAL APPEAL NO. 658 of 2021

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SHAMBHUBHAI GOVINDBHAI ANU. JATI Versus STATE OF GUJARAT ========================================================== Appearance:

MR Y J PATEL for the APPLICANT MR HARDIK SONI, APP for the RESPONDENT ==========================================================

CORAM:HONOURABLE MR. JUSTICE PARESH UPADHYAY

Date : 15/06/2021

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, Dhrangadhra, vide judgment dated 09.04.2021 in Sessions Case No. 6 of 2015. The conviction is under Section 307 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 24.05.2021.

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

R/CR.A/658/2021 IA ORDER DATED: 15/06/2021

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 This application is dismissed as withdrawn.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.

6. Liberty is reserved to move the Court again after some time.

(PARESH UPADHYAY, J) M.H. DAVE/117