PRAKASH Vs. STATE OF DELHI

JUDGEMENT

(1.) FOR the reasons detailed in the application, this Court is satisfied that there are good and sufficient grounds for condoning the delay in the filing of the appeal. The delay stands condoned. The application stands disposed of. 1. This appeal was to be taken up today for final hearing but in the connected Appeal No. 759/2002, none is appearing for the appellants.

(2.) THE appellant has moved an application for suspension of sentence. The Nominal Roll has not been received from the Jail but the last Nominal Roll, which is dated 16.11.2004 shows that in November, 2004 itself, the appellant had undergone a sentence of about four years and three months including the remissions earned by him. So, as on date, the appellant has undergone a sentence of over five years including the remissions earned by him. The appellant does not appear to be having criminal antecedents.

(3.) ACCORDINGLY , the application is allowed and till the disposal of the appeal, the impugned sentence of the appellant is suspended and he is ordered to be released on bail upon his executing a personal bond in the sum of Rs. 15,000/- with one surety in the like amount to the satisfaction of the Court concerned. The address of the appellant be verified before acceptance of the bail bonds. The application stands disposed of. Copy Dasti. Be listed along with connected appeal (Crl.A. No. 759/2002) for final disposal on 21st November, 2005. Application disposed.