SUDHIR Vs. STATE GOVT OF NCT OF DELHI

JUDGEMENT

(1.) This is an application by the appellant/applicant seeking interim suspension of his sentence and to release him on bail for a period of two weeks from the date of his release to attend the marriage and other ceremonies of his sister's marriage. The applicant has filed the wedding card along with his application for suspension of sentence. The applicant was convicted in SC no. 109 of 2008 titled State Vs Manoj & ors arising out of FIR No.262 of 2008 P.S Seemapuri under section 302/34 of IPC by order dated 15th April, 2010 and sentenced to undergo life imprisonment and a fine of Rs.2000 by order dated 19th April, 2010

(2.) The State has filed a status report stipulating that on enquiry, it has been revealed that Nirmala, D/o Sh. Indal Otwar, R/o E-103/106, Deepak Colony, Kalander Colony, Dilshad Garden, Delhi-95 is to be married with Sonu S/o Sh. Mast Ram, R/o Choti Kela, (behind Shiva Petrol Pump), Gali No.1, Hapur Mor, Ghaziabad, U.P. on 17th November, 2010.

(3.) Status report also indicates that bride Nirmala is the real sister of the appellant/applicant. The status report is based on the statement of the appellant/applicant's mother and neighbours who have all supported the fact about the marriage of the sister of the appellant/applicant.