ABHISHEK KUMAR Vs. UNION OF INDIA

JUDGEMENT

(1.) Vide the present application, applicant/petitioner is seeking stay on impugned order report dtd. 16/2/2023 passed by the Commandant 157 Bn BSF and suspension of sentence passed against him.

(2.) Notice issued.

(3.) Learned counsel for non-applicants/respondents accepts notice and submits that pursuant to impugned order dtd. 16/2/2023, petitioner has filed an application on 5/3/2023 for suspension of sentence, however, the same is pending for consideration before them.