NAUSHAD Vs. STATE GOVT. OF NCT OF DELHI

JUDGEMENT

(1.) This is an application under sec. 389 of the Code of Criminal Procedure for suspension of sentence and release of applicant/appellant on bail.

(2.) It has been submitted that the appellant was convicted vide judgment dtd. 4/8/2021 and order on sentence dtd. 6/8/2021 passed in Sessions Case No. 3550/2019, titled as "State v. Naushad @ Bombay and Anr.", in FIR No. 163/2019 under Sec. 392/397/34 IPC registered with PS Mayur Vihar and he was sentenced to undergo Rigorous imprisonment for a period of 7 years and also to pay a fine of Rs.10,000.00 and in default to undergo simple imprisonment for three months.

(3.) The appeal preferred by the present applicant/appellant stands admitted on 17/2/2022. Notice was issued in the present application. Status report as well as the latest nominal roll have been requisitioned from jail.