SOMVIR & ORS Vs. STATE

JUDGEMENT

(1.) Criminal M. (Bail) No.1419/2011 1. This is an application under Section 389 Cr.P.C. for suspension of sentence and enlargement of appellant No.3, Kapil, on bail.

(2.) I have heard the learned counsel for the appellant. He has contended that the appellant No.3 is of young age and he has already undergone nearly 2 1/2 years of sentence out of total sentence of seven years and as the appeal is not likely to be taken up in immediate future, therefore, his sentence be suspended and he be released on bail.

(3.) The learned APP for the State has opposed the application for grant of suspension of sentence and for enlargement of the appellant on bail on the ground that the appellant is a hard core criminal and this is evident from the fact that in the order on sentence itself, details of seven cases have been given in which the appellant is involved. Out of these seven cases, three cases are under Section 302 IPC and all these cases pertain to the State of Haryana.