NARESH YADAV Vs. STATE OF JHARKHAND

JUDGEMENT

(1.) The present Interlocutory Application No.3214 of 2022 has been filed by the appellants for suspension of sentence and grant of bail during the pendency of this criminal appeal.

(2.) Heard learned counsel for the appellants and the learned A.P.P for the State.

(3.) One another supplementary affidavit filed on 4/5/2022 on behalf of the appellant No.2 and 3 for grant of provisional bail to the appellant Nos.2 and 3 on account of marriage of their respective daughter and son on 13/5/2022 and 12/5/2022 respectively.