- (1.)Heard on I.A. No.5892/2020, application filed by the applicant for suspension of sentence and grant of bail.
(2.)The applicant stands convicted under Section 138 of N.I.Act and sentenced to undergo R.I. for 1 year and compensation of Rs.53,76,000/- and fine of Rs.1,000/- for each four counts with default stipulation.
(3.)Medical report of the applicant from the concerned jail has been received, which reveals that applicant is suffering from diabetes. The applicant is presently in Central Jail Faridabad, because four criminal cases are pending against him in the court of Faridabad, therefore, he was sent to Faridabad for attending that cases, but due to the lockdown he was stuck up there.