GULJAR Vs. STATE OF GUJARAT

JUDGEMENT

(1.) Rule. Mr.L.B. Dabhi, learned APP waives service of notice of Rule for the respondent-State.

(2.) The present application is filed to assail the judgment and order dtd. 12/4/2023 passed by the learned Principal Sessions Judge, Jamnagar, in Criminal Appeal No.94 of 2023 below Exhibit 5 wherein the learned Judge has dismissed the application for suspension of sentence passed by the learned 5th Additional Chief Judicial Magistrate, Jamnagar in Criminal Case No.13653 of 2021 for the offence under Ss. 3(1) , 4(1) , 5(1) , 5(1)(B) and 6(1) of the Immoral Traffic (Prevention) (for short, "the Act".) Act, 1956.

(3.) Heard learned advocates for the respective parties.