[email protected] & Anr. vs State
2011 Latest Caselaw 1143 Del

              * IN THE HIGH COURT OF DELHI AT NEW DELHI

                                                 Date of Reserve: 9th February, 2011
                                                  Date of Order: 24th February, 2011

+Crl. M.B. 29 of 2011 in Crl. Rev. P. 4/2011
%
                                                                         24.02.2011

K.N. PANDEY @ K.R. PANDEY & ANR                           ... Petitioners
                Through: Mr S.S. Gandhi, Sr. Advocate with Ms Aashaa
                Tiwari, Advocate.

               Versus

STATE                                                              ... Respondents
                      Through: Mr. Sunil Sharma, Addl. PP


JUSTICE SHIV NARAYAN DHINGRA

1. Whether reporters of local papers may be allowed to see the judgment?

2. To be referred to the reporter or not?

3. Whether judgment should be reported in Digest?

JUDGMENT

1. This revision has been filed against the order dated 4 th January, 2011

of learned Additional Sessions Judge. During pendency of the revision, this

application for suspension of sentence has been made. The sentence of co-

accused has been suspended.

2. Since the hearing of revision may take some time and the sentence

awarded in this case is only six months, accused has already been in jail for

about two months, I consider it would be appropriate that the sentence of the

petitioner is suspended. The sentence of the petitioner is suspended on his

executing personal bond in the sum of Rs. 50,000/- with one surety in the like

amount to the satisfaction of trial court.

The application is allowed.

Crl. Rev. P. 4 of 2011

List the revision petition for hearing at its own turn in the category of

"Regular Matters".

FEBRUARY 24, 2011 SHIV NARAYAN DHINGRA, J. acm