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Gujarat High Court

Hajaribhai Velabhai Suthar vs State Of on 14 August, 2013

Author: Akil Kureshi

Bench: Akil Kureshi

  
	 
	 HAJARIBHAI VELABHAI SUTHAR....Applicant(s)V/SSTATE OF GUJARAT....Respondent(s)
	 
	 
	 
	 
	 
	 
	 
	 
	

 
 


	 


	R/CR.MA/10810/2013
	                                                                    
	                           ORDER

 

 


 
	  
	  
		 
			 

IN
			THE HIGH COURT OF GUJARAT AT AHMEDABAD
		
	

 


 


 


CRIMINAL
MISC.APPLICATION (FOR REGULAR BAIL) NO. 10810 of 2013
 


 


 
	  
	  
		 
			 

In
			
			
			 

CRIMINAL
			APPEAL NO.  78 of 2011
		
	

 

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HAJARIBHAI VELABHAI
SUTHAR....Applicant(s)
 


Versus
 


STATE OF
GUJARAT....Respondent(s)
 

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Appearance:
 

MS
SADHANA SAGAR, ADVOCATE for the Applicant(s) No. 1
 

MS
HANSA PUNANI, APP for the Respondent(s) No. 1
 

================================================================
 

 


 


	 
		  
		 
		  
			 
				 

CORAM:
				
				
			
			 
				 

HONOURABLE
				MR.JUSTICE AKIL KURESHI
			
		
		 
			 
				 

 

				
			
			 
				 

and
			
		
		 
			 
				 

 

				
			
			 
				 

HONOURABLE
				MR.JUSTICE R.P.DHOLARIA
			
		
	

 


 

 


Date : 14/08/2013
 


 

 


ORAL ORDER

(PER : HONOURABLE MR.JUSTICE AKIL KURESHI) The applicant seeks suspension of sentence and bail pending appeal. He has been convicted for offence under section 489C of the IPC and sentenced to rigorous imprisonment of seven years. His jail record suggests that he has already served out a sentence of more than three years and eight months including the set-off period. During such period, he has also enjoyed temporary bail and furlough leave and always surrendered on time.

In addition to this being a fixed term sentence, the applicant having served out more than half the sentence, there being no possibility of hearing the Criminal Appeal in the near future, as rightly pointed out by the counsel for the applicant the co-accused under similar circumstances has been granted regular bail by the Supreme Court under an order dated 28.1.2013, we are inclined to suspend the sentence and grant regular bail.

Under the circumstances, sentence of the applicant in judgement dated 18.12.2010 in Sessions Case No.102/2009 is suspended. The applicant shall be released on bail pending appeal on furnishing personal bond of Rs.10,000/- (Rupees Ten Thousand only) with one surety of like amount on following conditions:

he shall not leave the State of Gujarat without the permission of the trial Court.
shall make himself available before the Court as and when so directed.
shall surrender the passport, if any.
Application is disposed of. Rule made absolute accordingly.
Direct service is permitted.
(AKIL KURESHI, J.) (R.P.DHOLARIA,J.) raghu Page 3 of 3