ANIL KUMAR Vs. STATE

JUDGEMENT

(1.) Heard father of the applicant appellant and learned Public Prosecutor. Perused the material available on record.

(2.) The instant application for temporary suspension of sentence has been moved on behalf of the appellant Anil Kumar on the ground that he is appearing in the B.A. Part-I Examination to be convened by the Maharaja Ganga Singh University, Bikaner. As per the admission card and the examination scheduled placed on record, the examinations papers in which the applicant appellant is to appear, are to take place between 11/2/2019 to 22/2/2019 and from 12/3/2019 to 1/4/2019.

(3.) In this background, we deem it proper to accept this application for temporary suspension of sentences and enlarge the applicant appellant on interim bail in staggered phases.