SITARAM SAINI Vs. UNION OF INDIA

JUDGEMENT

(1.) Heard learned counsel for the appellant and learned Public Prosecutor on application for temporary suspension of sentence.

(2.) The instant application for temporary suspension of sentence has been moved on behalf of the appellant who is in custody in the case at hand. The temporary bail has been moved on the ground that the appellant's father has expired today i.e. on 28/11/2023 and the presence of the appellant is very much essential to perform the last rites of his father.

(3.) Counsel for the appellant assures this Court that the appellant shall positively surrender in the concerned Jail on the date given by the concerned Superintendent for surrender.