JUDGMENT, IA No. 245258/2024 - EXEMPTION FROM FILING O.T., IA No. 245259/2024 - PERMISSION TO FILE LENGTHY LIST OF DATES AND IA No. 245256/2024 - SUSPENSION OF SENTENCE)
Date : 19-12-2024 These matters were called on for hearing today.
CORAM :
HON'BLE MR. JUSTICE VIKRAM NATH HON'BLE MR. JUSTICE PRASANNA B. VARALE For Appellant(s) Mr. Sidharth Luthra, Sr. Adv. Mr. Kumar Vaibhaw, Adv.
Ms. Devina Sehgal, AOR
Mr. Anmol Kheta, Adv.
Mr. Mohd Ashaab, Adv.
Mr. Kwan Jaggi, Adv.
Ms. Aditi Aggarwal, Adv.
Ms. Anshala Verma, Adv.
For Respondent(s) Mr. Rajat Bhardwaj, A.A.G. Mr. Karan Sharma, AOR
Mr. Kaustubh Khanna, Adv.
Mr. Mohit Siwach, Adv.
UPON hearing the counsel the Court made the following
O R D E R
Learned counsel for the respondent-State of Punjab is present and has filed counter affidavit also. The respondent-complainant is duly served, but has not put in appearance.
The other respondents in these appeals are co-
Criminal Appeal Nos.4343-4346/2024
2
accused and have been impleaded only as proforma respondents because they were parties before the High Court. As such, no notice need be sent to them any further.
Appeals are admitted.
Registry to summon records from the lower Courts and soft copy of the same may be shared with the learned counsel for the parties.
Considering the facts and circumstances of the case, we are inclined to suspend the sentence of the appellant.
Accordingly, during the pendency of the appeals, the appellant is directed to be released on bail on such terms and conditions as may be imposed by the Trial Court.
(NEETU KHAJURIA)
ASTT. REGISTRAR-cum-PS
(RANJANA SHAILEY)
COURT MASTER
2