MAQSOOD KHAN Vs. STATE OF RAJASTHAN THRO PP

JUDGEMENT

(1.) The accused-applicant has moved this application to stay the order of conviction passed by" the trial Court, on the ground that his appeal has already been admitted by this Court and he is still in Government service. His submission is that after recording the conviction against him by the trial Court. His services will be terminated, therefore, his prayer is that during the pendency of the appeal, the order of conviction passed by the trial Court be stayed.

(2.) The learned counsel for the complainant submits that as per his information the Department has not served any notice for termination of the service of the accused-applicant, therefore, it cannot be said that his service will be terminated.

(3.) I have heard learned counsel for the parties.