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Judgment
6 paragraphs · 222 wordsHon''ble Judge S.S. Saron
Affidavit of Mr. Jai Kishan Chhillar, Superintendent Jail, District Jail, Sonepat, mentioning the period of imprisonment undergone by the applicant-appellant-Dinesh, filed in Court today, is taken on record.
Heard learned counsel for the parties.
In terms of the affidavit of Mr.Jai Kishan Chhillar, Superintendent Jail, District Jail, Sonepat, the applicant-appellant-Dinesh has undergone imprisonment of 3 years 9 months and 4 days as on 30.01.2012. There is no other case pending against him. The sentence of imprisonment of Sandeep Kumar has been suspended by this Court vide order dated 29.11.2011 passed in Criminal Misc.No.55316 of 2011 in Criminal Appeal No.D-186-DB of 2011.
After hearing learned counsel for the parties and perusing the record, it would be just and expedient to suspend the sentence of imprisonment of the present applicant-appellant Dinesh, as well, for the same reason as have been recorded in terms of the order dated 29.11.2011 while suspending the sentence of imprisonment of Sandeep Kumar in Criminal Appeal No.D-186-DB of 2011.
Accordingly, keeping in view the order dated 29.11.2011 and the reasons recorded therein, the criminal misc.application stands allowed and the sentence of imprisonment of the applicant-appellant-Dinesh, shall during the pendency of the appeal, remain suspended subject to his furnishing personal bond and surety to the satisfaction of learned Chief Judicial Magistrate, Sonepat.