- (1.)Leave granted
(2.)This appeal has been preferred by the appellant against the order dated 28th August, 2014 passed by the High Court of Delhi in Criminal M.B. No.1065 of 2014 in Criminal Appeal No.1563/2013. By the impugned order, the High Court refused to suspend the sentence and enlarge the appellant on bail.
(3.)The learned counsel appearing on behalf of the appellant submits that the appellant has been convicted for the offence under Section 120-B read with 420 IPC, sections 13(2) r/w 13(1)(d) of Prevention of Corruption Act, 1988 (hereinafter referred to as the 'P.C. Act'), substantive offence punishable under section 420 IPC (on two counts) as well as for offence punishable under section 420/511 of IPC.