BABU Vs. STATE OF RAJASTHAN

JUDGEMENT

(1.) This is the second application seeking suspension of sentence. The first bail application preferred by the appellant No.1-Babu @ Ishak was dismissed as not pressed vide order dtd. 23/3/2021.

(2.) Heard learned counsel for the appellant as well as learned Public Prosecutor and perused the record of the case.

(3.) Learned counsel for the appellant submits that the recovered contraband is below commercial quantity. The accused-appellant is in judicial lockup since 13/3/2019 and the hearing of case will take long considerable time to be concluded. Therefore, the sentence awarded to the appellant may be suspended during the pendency of the appeal.