SATYADEV Vs. STATE OF HARYANA

JUDGEMENT

(1.) The custody certificate issued by the Superintendent, District Jail, Rohtak is placed on record.

(2.) This is an application under section 389 Cr.P.C for the suspension of sentence of the applicant-appellant Satyadev, son of Bhim Singh, who has undergone the actual sentence of 2 months 2 days, as on 16.9.2012, out of the substantive sentence of 1 year, awarded to him for having committed an offence under sections 20 of the N.D.P.S Act. It is contended that appellant is not involved in any other case. The quantity recovered is non-commercial.

(3.) After hearing the counsel for the parties and having regard to the fact that the applicant-appellant Satyadev has undergone a substantive part of his sentence awarded to him and the appeal being of the year 2012, is not likely to be heard in near future, this Court is of the opinion that application deserves to be allowed.