DHRAGPALSINH PRUTHVISINH CHAUHAN Vs. STATE OF GUJARAT

JUDGEMENT

(1.) RULE . Mr. Patel, learned APP waives notice of Rule.

(2.) The present application is for suspension of sentence and interim bail pending the final hearing of Criminal Appeal No. 705 of 2012.

(3.) WE have heard Mr. Prakash Thakkar, Learned Counsel for the applicant and Mr. Patel, learned APP for the State.