THAKOR JALAJI Vs. STATE OF GUJARAT

JUDGEMENT

(1.) Rule. Learned APP waives service of notice of rule for the respondent-State.

(2.) The present application has been filed under Sec. 389 of the Criminal Procedure Code seeking suspension of sentence imposed by the judgment and order dtd. 17/11/2021 passed by the learned 6th Additional Sessions Judge and Special Judge (POCSO), Mehsana in Special POCSO Case No. 46/2019 and to release him on bail during the pendency of the captioned criminal appeal.

(3.) Heard learned advocate, Mr. Shivam Thakkar for the applicant and learned APP Mr. H.K. Patel for the respondent-State of Gujarat.