HANUMANARAM Vs. STATE

JUDGEMENT

(1.) Heard counsel for the parties and perused the material available on record.

(2.) The learned Public Prosecutor has chosen not to file reply to the application for suspension of sentences to the application despite opportunity being afforded. He proposed to argue the matter orally.

(3.) Shri Rajiv Bishnoi, learned counsel for the accused applicant vehemently urged that the applications for suspension of sentence filed on behalf of the co-accused Dala Ram and Kana Ram have been accepted by this Court, thus the applicant too deserves indulgence of bail on parity.