RAJENDER GUPTA Vs. STATE OF NCT OF DELHI

JUDGEMENT

(1.) This application is for suspension of sentence and grant of bail to the applicant who has been convicted under Section 376/506/342 IPC and sentenced to 10 years imprisonment.

(2.) The victim of the applicant is a visually impaired girl who was living in the hostel, where the applicant was Secretary. Counsel for the applicant submitted that there was delay of about two weeks in lodging the FIR. However, this aspect has been considered by the Trial Court and there were good reasons for the victim for lodging the FIR after this period, as she was in virtual confinement in the hostel.

(3.) Considering the heinousness of the crime of the applicant on prosecutrix, I find it not a fit case for suspension of sentence. The application is dismissed. List this appeal for hearing in the category of `Regulars' at its own turn.