ASST COMDT JAVED ALI Vs. UNION OF INDIA

JUDGEMENT

(1.) Vide the present petition, petitioner is praying as under:

(2.) Learned counsel for respondents, who is appearing on advance notice, has assured this Court that pre-confirmation petition dtd. 11/4/2023 preferred by the petitioner shall be decided within four weeks.

(3.) Keeping in view the averments made in the present petition and the fact that the sentence awarded to petitioner is rigorous imprisonment for one year, therefore, we hereby direct the respondent concerned to decide the pre-confirmation petition dtd. 11/4/2023 within three weeks from today and thereafter, decide the application of petitioner for suspension of sentence dtd. 8/5/2023 within two weeks.