SANJAY SINGH Vs. STATE OF HARYANA

JUDGEMENT

(1.) The present application has been filed under Section 389 Cr.P.C. for suspension of sentence of applicant-appellant (Sanjay Singh) during pendency of the appeal on the ground that the applicant has undergone actual custody of more than three years and one month against total sentence of seven years and the appeal is of the year 2014 which is not likely to be heard in near future.

(2.) Learned State Counsel has not disputed the custody period of the applicant-appellant.

(3.) Without commenting anything on the merits of the case and keeping in view the submissions made by learned counsel for the parties as well as the actual custody of more than three years and one month against total sentence of seven years and that the appeal is of the year 2014 which may take some time in final disposal, the application is allowed. The sentence of applicant-appellant (Sanjay Singh) shall remain suspended during pendency of the appeal on his furnishing bail/surety bonds to the satisfaction of Chief Judicial Magistrate, Faridabad.