S.S.SARON, J. - (1.) LEARNED counsel for the State has filed affidavit of Shri Shishu Pal Singh, Superintendent, District Jail, Bhiwani, mentioning the period of imprisonment undergone by the applicant/appellant no.2-Sombir. The same is taken on record.
(2.) HEARD learned counsel for the parties. The criminal miscellaneous application has been filed seeking suspension of sentence of imprisonment for a period of two weeks to applicant/appellant no.2-Sombir. The marriage of sister of applicant/appellant no.2 namely Kavita is to be solemnized on 11.3.2012. Notice was issued to Advocate General, Haryana. Learned counsel for the State submits that ASI Deshraj, Police Post Dinod Gate, Police Station, Bhiwani, has conducted the inquiry and recorded the statements from the girl side as well as boy side to the marriage, who have informed that marriage of Kavita is to be solemnized on 11.3.2012.
(3.) IN terms of the affidavit of Shri Shishu Pal Singh, Superintendent, District Jail, Bhiwani, the applicant/appellant no.2- Sombir @ Kala has undergone imprisonment of 2 years, 3 months and 23 days as on 02.03.2012. Learned counsel for the applicant/appellant no.2- Sombir has submitted that during the trial, the mother of applicant/appellant no.2 had died and he was granted interim bail.;