JITESHBHAI JAYANTILAL VAGHELA Vs. STATE OF GUJARAT

JUDGEMENT

(1.) By preferring this application, the applicant has prayed for the following relief(s):

(2.) Heard learned advocate for the applicant and learned APP for the respondent-State.

(3.) It is submitted by learned advocate for the applicant that the applicant is in judicial custody since 24/11/2020 i.e. since more than one year and he has undergone 18 months (6 months pending trial from 1/6/2017 to 28/11/2017) of sentence out of the total sentence of five years and hence, looking to the pendency of the cases, the captioned appeal is not likely to be taken up for final hearing in near future. It is further submitted that the applicant is a reputed Sports Teacher and has received various sports certificates and medals in his career and he has no criminal antecedents regarding any kind of offences. It is further submitted that the applicant was on bail during the pendency of the trial. It is further submitted that the appeal preferred by the applicant would take reasonable time for final hearing and till then, the impugned judgment and order of sentence passed by the Sessions Court requires to be suspended. Hence, it is requested by learned advocate for the applicant to allow this application.