AJIT R. KAYAL Vs. CENTRAL BUREAU OF INVESTIGATION

JUDGEMENT

(1.) (Oral) - CRL.M.(BAIL) No. 7048/2015 The present is an application under Sec. 389 of the Code of Criminal Procedure, 1973, (for short, 'the Cr. P.C.') praying for suspension of sentence imposed on the appellant/applicant during the pendency of the appeal.

(2.) The appeal filed on behalf of the applicant herein challenging his conviction and sentence under Sections 13(1)(d) and 13(2) of the Prevention of Corruption Act, 1988 read with Sections 120B/420 IPC was placed on Board for hearing by this Court by way of an order dated 26th Feb., 2015. This Court while listing the said appeal had also granted liberty to the appellant to press his application for suspension of sentence in the event the appeal is not heard for any reason. Since that time, the appeal itself has been listed for hearing but has been adjourned for a variety of reasons.

(3.) On the 6th of Aug., 2015, this Court recorded the following order:-