RAJESH ALIAS RAJU Vs. STATE OF DELHI

JUDGEMENT

(1.) This application under Section 389 Cr.P.C. has been made for suspension of sentence and grant of interim bail by the appellant, who has filed the appeal. In the application, the appellant has stated that he was in judicial custody since 17.10.1999 however, he was on bail throughout the trial and he did not misuse bail. He was in judicial custody for more than 06 years and there was no chance of appeal being heard.

(2.) Nominal roll of the appellant was called from the jail. The Nominal Roll shows that the appellant has undergone only about two years of sentence including under-trial period and period of remission earned by him. He is also facing trial in four more cases of theft and Arms Act and keeping stolen property; three cases are of Delhi and one is of Rajasthan.

(3.) The submissions made by the applicant in the application are false. I find no ground to suspend the sentence. The application is dismissed.