Gujarat High Court
Chandrakant Muljibhai Makwana vs State Of Gujarat on 13 April, 2015
Author: K.J.Thaker
Bench: K.J.Thaker
R/CR.MA/2170/2015 ORDER
IN THE HIGH COURT OF GUJARAT AT AHMEDABAD
CRIMINAL MISC.APPLICATION (FOR SUSPENSION OF SENTENCE) NO.
2170 of 2015
In CRIMINAL APPEAL NO. 201 of 2015
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CHANDRAKANT MULJIBHAI MAKWANA....Applicant(s)
Versus
STATE OF GUJARAT....Respondent(s)
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Appearance:
MR VAIBHAV A VYAS, ADVOCATE for the Applicant(s) No. 1
MS MONALI BHATT APP for the Respondent(s) No. 1
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CORAM: HONOURABLE MR.JUSTICE K.J.THAKER
Date : 13/04/2015
ORAL ORDER
Considering the factual scenario on record that the girl and the accused were in deep love and they moved from place to place. Unfortunately, it happened after new Act came into force, and therefore, age for statutory rape is enhanced to 16 to 18 years. However, looking to the factual scenario on record, the applicant- accused is ordered to be released on bail, pending appeal, on his furnishing personal bond in the sum of Rs. 10,000/- with one surety of like amount, on usual terms and conditions of bail. Rule made absolute.
Main appeal to be heard in due course.
Page 1 of 2 R/CR.MA/2170/2015 ORDER
(K.J.THAKER, J)
mandora
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