VASUDEVA SHESHAGIRI RAO Vs. JAIL SUPERINTENDENT

JUDGEMENT

(1.) By way of present application, the applicant seeks to extend the suspension of sentence of applicant, as suspended vide order dated 9th March, 2018, till pending the final disposal of the Criminal Appeal.

(2.) Rule. Learned APP waives service of notice of rule for and on behalf of respondent no.1-State and Mr.R.C. Kodekar, learned advocate waives service of notice of rule on behalf of respondent no.2.

(3.) Heard learned advocate for the applicant, learned APP for the respondent-State as well as Mr.R.C. Kodekar, learned advocate for respondent no.2.