PHULCHAND GAYAKWAD Vs. AJAY

JUDGEMENT

(1.) Also heard on I.A. No.1762/2022, which is first application for suspension of sentence and grant of bail on behalf of applicant

(2.) Learned counsel for the applicant submitted that applicant is innocent and has been falsely implicated in the crime in question. The impugned judgment has been passed without properly appreciating the oral and documentary evidence on record. The applicant was on bail during trial. The applicant is in custody since 22/1/2022. In view of the aforesaid, prayer is made to suspend the sentence awarded to the applicant and to release him on bail.

(3.) Learned Panel Lawyer for the State has opposed the bail application. Considering the nature of offence and the averments made in the application, without commenting upon the merits of the case, I.A.No. 1762/2022 is allowed.