PINTOO SAMADAR Vs. STATE OF NCT DELHI

JUDGEMENT

(1.) THE appellant/applicant seeks suspension of sentence and his release on bail during the pendency of the appeal. This is his second application.

(2.) HIS first application being Criminal m. A. No. 1719/2005 was dismissed on 15th september, 2005 as not pressed.

(3.) THE applicant has contended that he has prima facie case and his appeal is not likely to be heard in near future and he relies on Smt. Akhtari Bi v. State of M. P. The applicant also contends that he is in judicial custody for the last six years.