ASHRAF ANSARI Vs. STATE OF JHARKHAND

JUDGEMENT

(1.) [I.A. No. 3424 of 2016] One Md. Warish, real nephew of the appellant, Ashraf Ansari appeared before us today in person and moved a hand written application (in vernacular) before us. We, thus, treat the instant hand written application of Md. Warish (nephew of the appellant) as a petition being an Interlocutory Application for suspension of sentence.

(2.) Registry is directed to diarize the same by alloting it Interlocutory Application number and the same is numbered as I.A. No.3424 of 2016.

(3.) In the instant interlocutory application it is stated that his uncle Ashraf Ansari who is presently lodged in District Jail, Hazaribagh is seriously ill on account of acute kidney problem. The prayer made in the application is that he may be granted bail enabling him to get his uncle treated. Ms. Rashmi Kumar, learned counsel who had put in her appearance on behalf of the appellant on each date of hearing when the instant appeal was taken up, was incidentally present in the Court in some other case. She was able to apprise the Court about various orders passed by this Court including the order dated 24.08.2015 when the appellant was granted provisional bail for sometime enabling him to get himself treated for his kidney problem and eye problem. We called for the records from the Registry. The file, in original, is before us and we have perused all the orders.