VAMAN NARAIN GHIYA Vs. STATE OF RAJASTHAN

JUDGEMENT

(1.) Heard learned counsel for the parties.

(2.) This is second application for suspension of sentence. The first application of appellant was dismissed by a detailed order on merits on 2nd December, 2011.

(3.) Learned counsel for appellant submitted that against order of this Court dated 2nd December, 2011, appellant preferred Special Leave Petition before the Hon'ble Supreme Court, wherein Hon'ble Supreme Court vide its order dated 4th May, 2012, while disposing off the Special Leave Petition, directed the registry of this Court to prepare a paper book and to place before the concerned Court for disposal of the appeal. It was also observed that if the appeal is not taken up and disposed off, the petitioner herein is permitted to move fresh application for bail. Since appeal of appellant has not been taken up and disposed off, he has preferred this second application. He also submitted that appellant has already remained in jail for quite long time i.e. more than ten years. He also submitted that appellant has been enlarged on bail in other pending matters, therefore, appellant be released on bail, during pendency of this appeal.