Mahesh @ Gablo Viththalbhai ... vs State Of Gujarat
2025 Latest Caselaw 3346 Guj

Gujarat High Court

Mahesh @ Gablo Viththalbhai ... vs State Of Gujarat on 24 February, 2025

Author: Ilesh J. Vora

Bench: Ilesh J. Vora

                                                                                                                       NEUTRAL CITATION




                               R/CR.A/170/2019                                         ORDER DATED: 24/02/2025

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                                      IN THE HIGH COURT OF GUJARAT AT AHMEDABAD

                              R/CRIMINAL APPEAL (AGAINST CONVICTION) NO. 170 of 2019

                       ==========================================================
                                   MAHESH @ GABLO VITHTHALBHAI SAROLA(CHU. KOLI)
                                                      Versus
                                                STATE OF GUJARAT
                       ==========================================================
                       Appearance:
                       DR. HARDIK K RAVAL(6366) for the Appellant(s) No. 1
                       HCLS COMMITTEE(4998) for the Appellant(s) No. 1
                       MS CM SHAH, APP for the Respondent - State
                       ==========================================================

                            CORAM:HONOURABLE MR. JUSTICE ILESH J. VORA
                                  and
                                  HONOURABLE MR. JUSTICE SANDEEP N. BHATT

                                                             Date : 24/02/2025

                                                ORAL ORDER

(PER : HONOURABLE MR. JUSTICE ILESH J. VORA)

1. Challenge in the appeal is made to the judgment

and order passed by the 2 nd Additional Sessions Judge, Surendranagar dated 07.05.2015 in Special (POCSO) Case

No.9 of 2014. The accused - appellant was convicted for the

offences punishable under Section 6 of the Protection of

Children from Sexual Offences (POCSO) Act, 2012 and

sentenced him to undergo rigorous imprisonment for

maximum twelve years with fine of Rs.10,000/- and in default

thereof, further simple imprisonment of one year is also

imposed.

2. We have perused the information supplied by the

NEUTRAL CITATION

R/CR.A/170/2019 ORDER DATED: 24/02/2025

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jail authority. The same is ordered to be taken on record.

3. On perusal of the jail information, it emerges that

the convict, as on date, has already undergone his sentence

and has also paid the fine. In such circumstances, when the

convict has not challenged his conviction on merit and

considering the peculiar facts of the present case as referred

above, the present appeal has become infructuous.

Accordingly, this appeal stands disposed of.

(ILESH J. VORA,J)

(SANDEEP N. BHATT,J) M.H. DAVE