MAHESHDAN NATVARDAN GADHVI Vs. STATE OF GUJARAT

JUDGEMENT

(1.) Rule. Mr. L.B. Dabhi, the learned APP waives service of notice of rule for and on behalf of the respondent State.

(2.) At the request of the learned advocate appearing for the respective parties, the present application is taken up for final hearing today.

(3.) The present application has been filed under Section 389 of the Code of Criminal Procedure (for short "the Cr.P.C.") seeking stay of the implementation and execution of the impugned judgement and order of conviction and sentence dated 09.05.2019 passed by the Special Judge and 6th Additional Sessions Judge, Gondal at Gondal in Special (A.C.B.) Case No.03 of 2009 till hearing and final disposal of the Criminal Appeal No.1133 of 2019.