PARASKUMAR NANUBHAI KOLI PATEL Vs. STATE OF GUJARAT

JUDGEMENT

(1.) THIS application is filed by the convict - applicant seeking suspension of sentence and release him on bail pending appeal.

(2.) LEARNED counsel for the applicant taking us through the materials on record would contend that the prosecutrix had herself left her parental home and joined the applicant. They had stayed together for considerable period and during which period, they had moved from place to place. He further submitted that the applicant himself was a young man at the time of alleged commission of offence. The sentence awarded by the Sessions Court is for 7 years. There is no possibility to hear the appeal in near future.

(3.) PRIMA facie considering the manner in which, even as per the decision of the Sessions Court, offence stated to have been committed, as also considering young age of the applicant at the time of commission of the offence and the fact that the sentence awarded is of 7 years, we are inclined to release the applicant on bail on suitable conditions.