Manoj vs State of Haryana

Naresh Kumar Sanghi, J.—Prayer in this application, filed u/s 389, Cr.P.C., is for suspension of sentence of the applicant-appellant Manoj @ Monu, son of Mel Kumar, resident of House No. 469/29, Surat Nagar, Phase-III, Police Station Rajendra Park, Gurgaon, who was held guilty for having committed the offence punishable u/s 325 read with Section 34, IPC, and 506, IPC, and ordered to undergo the following sentences:

All the substantive sentences were ordered to run concurrently.

Learned counsel contends that the applicant-appellant is neither required nor involved in any other case and he has already suffered incarceration for 1 year and 8 months.

Learned counsel for the State has not controverted the statement made by the learned counsel for the applicant-appellant.

Heard.

In view of the totality of the facts and circumstances of the case, the present application is allowed. Execution of remaining substantive sentence of applicant-appellant Manoj @ Monu, son of Mel Kumar, resident of House No. 469/29, Surat Nagar, Phase-III, Police Station, Rajendra Park, Gurgaon, is ordered to be suspended during pendency of the appeal subject to his furnishing bail bonds to the satisfaction of learned Chief Judicial Magistrate/Duty Magistrate, Gurgaon.