PAWAN KUMAR AND ANOTHER Vs. STATE OF HARYANA

JUDGEMENT

(1.) This is a petition filed under Section 389 Cr.P.C. for suspension of sentence of appellant No. 1, namely, Pawan Kumar son of Gajraj during the pendency of the present appeal. Custody Certificate has been filed by the State counsel in court and the same is taken on the record. As per the custody certificate, the petitioner has undergone incarceration for a period of 3 years 11 months and 3 days as on 13.9.2012 out of the substantive sentence of 7 years. The appeal filed by the appellant is not likely to come up for hearing in the near future.

(2.) The earlier application filed for suspension of sentence was withdrawn on 7.11.2011. In view of the above, sentence stands suspended. Bail to the satisfaction of Chief Judicial Magistrate/Duty Magistrate, Faridabad with adequate surety