Pratapbhai Vikrambhai Rathod vs State Of Gujarat
2021 Latest Caselaw 6155 Guj

     R/CR.A/249/2021                                IA ORDER DATED: 16/06/2021




            IN THE HIGH COURT OF GUJARAT AT AHMEDABAD


                          CRIMINAL MISC.APPLICATION
                                (REGULAR BAIL)
                                  NO. 1 of 2021
                                        In
                       R/CRIMINAL APPEAL NO. 249 of 2021

==========================================================

PRATAPBHAI VIKRAMBHAI RATHOD

VANRAJBHAI RAVJIBHAI DABHI

AND

DEVAYAT ALIAS DEVRAJ JIVABHAI VAGHOSI

Versus

STATE OF GUJARAT ========================================================== Appearance:

MR MRUDUL M BAROT for the APPELLANTS / APPLICANTS MR HARDIK SONI, APP for the RESPONDENT - State. ==========================================================

CORAM:HONOURABLE MR. JUSTICE PARESH UPADHYAY

Date : 16/06/2021

IA ORDER

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

2. The applicants (three) are convicted by the Sessions Judge, Bhavnagar, vide judgment dated 05.01.2021 in Sessions Case No.74 of 2018. The conviction is under Sections 304(ii), 325, 323 read with Section 114 of the Indian Penal Code. By the said judgment, the applicants are ordered to undergo rigorous imprisonment maximum for a period of ten years. Fine is also imposed and in default thereof, simple imprisonment is

R/CR.A/249/2021 IA ORDER DATED: 16/06/2021

also imposed.

3. The appeal is admitted by this Court vide order dated 18.02.2021.

4. After arguing the matter for some time on suspension of sentence, when the Court was not inclined, learned advocate for the appellants / applicants does not press this application.

5. This application is dismissed as not pressed. Rule is discharged.

(PARESH UPADHYAY, J) M.H. DAVE/181