URMILABEN Vs. STATE OF GUJARAT

JUDGEMENT

(1.) By way of present application, the applicant has prayed to suspend the sentence imposed by learned Special Judge, ACB, Bhuj (Kutch) in Special ACB Case No.43 of 2008 on 09.03.2018.

(2.) Heard learned advocate for the applicant and learned APP for the respondent-State.

(3.) It is submitted by learned advocate for the applicant that while admitting the appeal, sentence imposed upon the applicant was suspended till 25.03.2020. That, the appeal is yet not listed for final hearing and will take further considerable time. Hence, it is requested to suspend the sentence imposed by learned Special Judge, ACB, Bhuj (Kutch) till final disposal of the appeal.