MANGALABAI BHASKAR WAGH Vs. STATE OF MAHARASHTRA

JUDGEMENT

(1.) Heard learned advocates for respective parties.

(2.) By these applications the applicants-original accused Nos. 1 and 2 prayed for stay to the operation of order by which the property is ordered to be forfeited to the State at the conclusion of trial. According to applicant mangalabai, the order of forfeiture of the property passed by trial Court in special Case No. 5/91 be stayed till the decision of this appeal. By the same application, she prayed for suspension of sentence and grant of bail. By order dated 24-3-2006 sentence imposed against her is suspended and she was released on bail. However, her request for stay of judgment of forfeiture of the property was not considered.

(3.) In Criminal Application No 1207/06 applicant original accused No. 1 also claims same relief to stay the effect and operation to the extent of forfeiture and auction of the property ordered by judgment dated 10-3-2006 in Special Case no. 5/91.