A.B. Chaudhari, J.Custody certificate of the applicant-appellant and reply filed by the learned State counsel today in Court, are taken on record.
Heard.
2. As per custody certificate of the applicant-appellant, out of total sentence of 10 years, he has undergone more than 3 years of actual sentence. Appeal is not likely to be heard in the near future.
3. Hence, application is allowed and sentence under the impugned judgment and order is suspended during the pendency of the appeal. Applicant-appellant is ordered to be released on bail to the satisfaction of the learned Chief Judicial Magistrate/Duty Magistrate concerned.
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Preetpal Singh Virk v. Central Bureau Of Investigation
Preetpal Singh Virk v. Central Bureau Of Investigation
(High Court Of Punjab And Haryana)
Criminal Miscelleanous No. 27877 of 2016 In Cra-S No. 982-Sb of 2013 | 08-11-2016
Advocate List
- For Petitioner : S.S. Narula, Advocate, for the Applicant-Appellant; S.S. Sandhu, Advocate, for the Respondent-CBI
Bench
- HON'BLE JUSTICE A.B. CHAUDHARI, J.
Eq Citations
- 2017 (2) RCR (CRIMINAL) 469
- LQ/PunjHC/2016/3921
Head Note
Criminal Procedure Code, 1973 — Ss. 389 and 401 — Bail — Anticipatory bail — Suspension of sentence — Out of total sentence of 10 years, applicant having undergone more than 3 years of actual sentence — Appeal not likely to be heard in near future — Hence, sentence under impugned judgment and order suspended during pendency of appeal and applicant ordered to be released on bail to satisfaction of Chief Judicial Magistrate/Duty Magistrate concerned
