- (1.) The instant special leave petitions have been preferred by the petitioner-prosecutrix against the common impugned order dated 13.09.2017 passed by the High Court of Punjab and Haryana, allowing the applications of the respondents-accused for suspension of their sentences during the pendency of their respective appeals filed against the trial court's judgment dated 24.05.2017 on conviction and judgment dated 26.05.2017 on sentencing.
(2.) All the respondents-accused except accused no.3 - Vikas Garg, were not granted bail during the trial. However, Accused no.3 - Vikas Garg, was granted bail on 03.12.2016 i.e. midway in the trial. Also, there is no complaint regarding his conduct while he was on bail.
(3.) The other two respondents-accused viz., Hardik and Karan, were not granted bail during the trial, but during the pendency of their appeals, the High Court allowed their applications for suspension of sentences vide the impugned order, and directed them to be released from custody.;