ISMILE AND ANR. Vs. SUPERINTENDENT UNION OF INDIA

JUDGEMENT

(1.) Heard on I.A. No.8829/2016, 4th/repeat application for suspension of jail sentence of appellant No.2--Jakir. His earlier application was dismissed on merit by order dated 3.8.2015, which reads as under:-

(2.) Learned Counsel for the respondent submits that against the suspension of jail sentence of appellant No.1, a petition (s) of Special Leave to Appeal (Criminal) No (s).1408/2015 has been filed. The Apex Court by order dated 13.7.2015 cancelled the bail granted to appellant No.1, which reads as under:-

(3.) The fact that the appeal cannot be heard early is not a ground for suspension of sentence. Court should make an endeavour to dispose of the appeal at the earliest.