HASMUKHBHAI KURJIBHAI BHALSOD Vs. STATE OF GUJARAT

JUDGEMENT

(1.) Heard learned advocates for the respective parties through video conferencing.

(2.) Rule. Learned APP waives service of notice of rule for and on behalf of respondent - State.

(3.) Pending consideration of Criminal Appeal, the applicant seeks suspension of sentence imposed by the learned Additional Sessions Judge, Jamnagar as per order dated 12.02.2020 in Sessions Case No.158 of 2016.