GEETA ARORA Vs. STATE (NCT OF DELHI)

JUDGEMENT

(1.) CRL.M.(BAIL) 422/2022 on behalf of appellant (Geeta Arora @ Sonu Punjaban) and CRL.M.(BAIL) 1763/2023 (second application) on behalf of appellant (Sandeep Bedwal) under Sec. 389 read with Sec. 482 of the Code of Criminal Procedure, 1973 ('Cr.P.C'), have been preferred for suspension of sentence in FIR No. 104/2014 under Ss. 328/342/363/366/366A/370/372/373/376/120-B IPC and Ss. 4/5/6 of Immoral Traffic (Prevention) Act, 1956 ('ITP Act') registered at P.S. Najafgarh during the pendency of the appeal.

(2.) Appellants (Geeta Arora @ Sonu Punjaban and Sandeep Bedwal) were convicted vide judgment dtd. 16/7/2020 and sentenced vide order dtd. 22/7/2020 as under:

(3.) Appellant (Geeta Arora @ Sonu Punjaban) has undergone custody for a period of 05 years 08 months 21 days including remission for 10 months 26 days, as per nominal roll, on 29/5/2024. The un-expired portion of sentence is reflected, 17 years 04 months 13 days. She is further stated to be involved in six cases, as per status report filed on behalf of the State. Appellant (Sandeep Bedwal) has undergone custody for a period of 5 years 08 months 25 days including remission for 08 months 24 days, as per nominal roll, on 16/11/2023. The un-expired portion of sentence is reflected, as 13 years 06 months 11 days.