Bhaveshpari @ Dongo Mohanpari ... vs State Of Gujarat
2021 Latest Caselaw 14199 Guj

Citation : 2021 Latest Caselaw 14199 Guj
Judgement Date : 15 September, 2021

Gujarat High Court

Bhaveshpari @ Dongo Mohanpari ... vs State Of Gujarat on 15 September, 2021

Bench: A.J.Desai, Nirzar S. Desai

   R/CR.A/267/2021                                  IA ORDER DATED: 15/09/2021




          IN THE HIGH COURT OF GUJARAT AT AHMEDABAD


CRIMINAL MISC.APPLICATION (FOR SUSPENSION OF SENTENCE) NO.
                           1 of 2020
             In R/CRIMINAL APPEAL NO. 267 of 2021

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

BHAVESHPARI @ DONGO MOHANPARI GOSAI Versus STATE OF GUJARAT ========================================================== Appearance:

HCLS COMMITTEE for the PETITIONER(s) No. MR PRAKASH G PANDYA for the PETITIONER(s) No. MR JK SHAH, APP for the RESPONDENT(s) No. ==========================================================

CORAM:HONOURABLE MR. JUSTICE A.J.DESAI and HONOURABLE MR. JUSTICE NIRZAR S. DESAI

Date : 15/09/2021

IA ORDER (PER : HONOURABLE MR. JUSTICE A.J.DESAI)

Rule. Learned Additional Public Prosecutor waives service of Rule on behalf of respondent State.

Having heard learned advocates for the respective parties and on perusal of the deposition of the prosecutrix, who was minor at the time of commission of crime and at the time of recording evidence, we are not inclined to suspend the sentence awarded by the learned Special Judge, Jetpur vide judgment dated 14.11.2019 in Special Case (POCSO) No.12 of 2017.

R/CR.A/267/2021 IA ORDER DATED: 15/09/2021

Accordingly, this application is rejected. Rule discharged.

(A.J.DESAI, J)

(NIRZAR S. DESAI,J) P. SUBRAHMANYAM