O P GUPTA Vs. CENTRAL BUREAU OF INVESTIGATION

JUDGEMENT

(1.) By way of the present application, the applicant seeks regular suspension of sentence during the pendency of appeal filed by the applicant in FIR RC No. 4(A)/2013/AC-III/CBI/New Delhi under Ss. 120- B/420/466/468/471 of the Indian Penal Code, 1860 (IPC) and Ss. 13(2)/13(1)(d) of the Prevention of Corruption Act, 1988 (PC Act).

(2.) Vide judgment dtd. 3/5/2023, the Special Judge (PC Act), CBI, Rouse Avenue Court Complex, New Delhi convicted the applicant under Ss. 120-B/420 of the IPC and 13(2)/13(1)(d) of the PC Act and vide order on sentence dtd. 6/5/2023, sentenced him to undergo four years rigorous imprisonment and imposed a combined fine of Rs.6,00,000.00.

(3.) The applicant was granted interim suspension of sentence on 26/5/2023, till the next date of hearing i.e., 12/7/2023, primarily taking into account the possibility of matrimonial alliance of the daughter of the applicant. However, when the matter was taken up on 12/7/2023, the applicant did not surrender and sought regular suspension of sentence. The interim suspension granted to the applicant has continued till date.