(1.) This matter is taken up through hybrid arrangement (virtual / physical) mode.
(2.) The Appellant (Chaitan Nag @ Harijan) by filing this application under Sec. 389 of the Cr.P.C. has prayed for suspension of execution of sentence imposed upon him in C.T. Case No.220/2015 (T) by the learned Additional District and Sessions Judge, Umerkote and his release on bail pending disposal of this Appeal.
(3.) Heard learned Counsel for the Appellant and learned Additional Government Advocate for the State.