BABLU @ PRAMOD Vs. STATE OF HARYANA

JUDGEMENT

(1.) This is an application filed under Section 389 Cr.P.C. Seeking suspension of sentence of the applicant-appellant-Bablu @ Pramod during the pendency of the appeal.

(2.) Custody certificate has been filed by the State counsel showing that the applicant-appellant has undergone 03 years and 15 days and earned remission of 4 months and 29 days, out of his total sentence.

(3.) Since the applicant-appellant has undergone substantive portion of his sentence and the hearing of the appeal is likely to take some time, the remaining sentence of the applicant-appellant is suspended during the pendency of the appeal, subject to his furnishing fresh bail bonds to the satisfaction of Chief Judicial Magistrate/Duty Magistrate, Faridabad.