AMIR SHEIKH Vs. STATEOF J&K

JUDGEMENT

(1.) In terms of instant application, prayer is made by the applicant/appellant for enlarging him on bail while putting forth the following grounds:-

(2.) Supplementary application (Crl.M No.1008/2019) has also been filed stating therein that the omission to seek suspension of sentence (in terms of application) is not deliberate. However, it is stated that the applicant inadvertently failed to make prayer in the bail application for suspension of sentence.

(3.) Nominal Roll of the convict-applicant has been called pursuant to the order dated 12.11.2018 passed by this Court, which has been received. It indicates that the applicant has undergone a term of 5 years, two month and two days of sentence (till 05.09.2019).