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Judgment
5 paragraphs · 228 wordsS.S. Saron, J.—Learned counsel for the State has filed affidavit dated 16.03.2012 of Mr. Surinder Pal Khanna, PPS, Superintendent Central Jail, Jalandhar, mentioning the period of imprisonment undergone by the applicant/appellant Manpreet Singh. The same is taken on record. Heard learned counsel for the parties.
The criminal Miscellaneous application has been filed seeking suspension of sentence of imprisonment of applicant/appellant Manpreet Singh, during the pendency of the appeal.
The sentence of imprisonment of co-convict of the applicant/appellant Manpreet Singh namely Sukhwinder Singh and Nikka has been suspended by this Court vide order dated 02.02.2012 passed in Criminal Miscellaneous No. 68638 of 2012 in Criminal Appeal No. 5-DB of 2009.
The applicant/appellant Manpreet Singh has undergone imprisonment of 5 years, 9 months and 14 days as on 16.03.2012. There is no other case pending against applicant/appellant Manpreet Singh. The appeal is not likely to mature for hearing in the near future.
For the reasons recorded in the order dated 02.02.2012 while suspending the sentence of imprisonment of Sukhwinder Singh and Nikka, the present criminal Miscellaneous application is liable to be allowed. Accordingly, the criminal Miscellaneous application is allowed and the sentence of imprisonment of the applicant/appellant Manpreet Singh, during the pendency of the appeal shall remain suspended subject to his furnishing personal bond and surety to the satisfaction of the learned Chief Judicial Magistrate, Jalandhar.