TAMANNA Vs. STATE (NCT OF DELHI)

JUDGEMENT

(1.) The appellant has moved this application for suspension of sentence and for grant of bail till the disposal of the appeal. The appeal preferred by the present appellant was admitted on 1/12/2021. Notice of the application for suspension of sentence was issued and nominal roll has been called.

(2.) Notice was issued to the State.

(3.) I have heard the arguments.