Hiren Shankarbhai Prajapati vs State Of Gujarat
2021 Latest Caselaw 6887 Guj

     R/CR.A/659/2021                                IA ORDER DATED: 24/06/2021




            IN THE HIGH COURT OF GUJARAT AT AHMEDABAD


                          CRIMINAL MISC.APPLICATION
                        (FOR SUSPENSION OF SENTENCE)
                                 NO. 1 of 2021
                                       In
                       R/CRIMINAL APPEAL NO. 659 of 2021

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HIREN SHANKARBHAI PRAJAPATI Versus STATE OF GUJARAT ========================================================== Appearance:

MR MA KHARADI, ADVOCATE for the APPELLANT - APPLICANT MR HARDIK SONI, APP for the RESPONDENT ==========================================================

CORAM:HONOURABLE MR. JUSTICE PARESH UPADHYAY

Date : 24/06/2021

IA ORDER

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

2. The applicant is convicted by the 4th Additional Sessions Judge and Special Judge (POCSO), Panchmahals at Godhra dated 03.02.2021 in Special (POCSO) Case No.40 of 2018. The conviction is under Sections 323 and 342 of the Indian Penal Code and Sections 8, 10, and 12 of the Protection of Children from Sexual Offences Act, 2012. By the said judgment, the applicant is ordered to undergo simple imprisonment for a period of five 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 20.05.2021.

R/CR.A/659/2021 IA ORDER DATED: 24/06/2021

4. After arguing the matter for some time on suspension of sentence, when the Court was not inclined, learned advocate for the appellant / applicant seeks permission to withdraw this application.

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 This application is dismissed as withdrawn.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

(PARESH UPADHYAY, J) SHRIJIT PILLAI/225