TSERING DORJAY Vs. STATE

JUDGEMENT

(1.) Applicant/appellant, by the medium of the instant application (MP No.01/2017), has sought suspension of sentence and grant of bail in his favour while pleading that he has been convicted and sentenced for the offence punishable under Section 376 RPC in pursuance of the judgment dated 28.06.2016 read with order dated 30.06.2014 passed by the court of learned Principal Sessions Judge, Leh. Disposal of the appeal which has been filed against the conviction and sentence is stated to likely take some time and it would be expedient in the ends of justice to suspend the sentence and release the applicant/appellant on bail.

(2.) It appears that earlier too an application (CMP No.122/2014) has been filed with the same prayer, which is pending consideration.

(3.) Objections were directed to be filed to MP No.01/2017 in terms of the order dated 06.12.2017 but same have not been filed despite various opportunities having been availed in this regard.