ANIL KUMAR MOORJANI Vs. SHEKHAR JAISWANI

JUDGEMENT

(1.) Heard on I.A. No.18939/2023, an application for suspension of jail sentence and grant of bail.

(2.) It is submitted by counsel appearing for applicant that applicant is not in custody. There is compromise between applicant and complainant and out of total amount of Rs.3,26,400.00, an amount of Rs.1,40,000.00 has been paid to respondent.

(3.) Issue notice to respondent on payment of PF within seven days.