MAHENDER SINGH Vs. STATE OF HARYANA

JUDGEMENT

(1.) APPELLANT is stated to have been convicted and sentenced under Section 392 IPC. In all he has already undergone one year and 8 months of sentence according to the custody certificate which is also admitted by the learned State counsel. Appellant is a family man. His daughter is also stated to have been suffering from cancer. In this regard, he has also placed medical certificate issued by Lok Nayak Hospital, New Delhi. Earlier also he was granted interim bail by this Court for one month for his treatment. Appeal is not likely to be heard in the near future.

(2.) SUBSTANTIVE sentence awarded to the applicant-appellant is suspended till further orders or till disposal of the appeal whichever is earlier.