MAHABIR SINGH Vs. STATE OF HARYANA

JUDGEMENT

(1.) Notice to AG, Haryana. Mr. Sukhraj Singh, DAG Haryana accepts notice on behalf of the State on the directions of the Court.

(2.) The appellant has already undergone more than 4 years of actual sentence awarded to him. He has filed the appeal through jail. The appeal is not likely to be heard in the near future in view of heavy rush of work.

(3.) In view of the observations made by Honourable Supreme Court in Bhagwan Ram Shinde Gosai and others Vs. State of Gujarat, JT 1999(4) SC 1 : [1999(2) All India Criminal Law Reporter 456 (SC) ], the remaining sentence awarded to the appellant Mahabir Singh shall remain suspended during the pendency of this appeal on his furnishing bail bond to the satisfaction of CJM/Duty Magistrate Sonepat. Petition allowed.