Naresh Kumar Sanghi, J. - (1.) PRAYER in this application is for suspension of sentence of applicant/appellant, Naresh @ Nittu, who was held guilty for having committed the offences punishable under Sections 304B and 498A, IPC, and ordered to undergo the following sentences: -
(2.) BOTH the substantive sentences were ordered to run concurrently. Learned counsel contends that there are fairly arguable points in the appeal; that the applicant/appellant has suffered incarceration for more than three years; and that the appeal is not likely to be heard and disposed of in near future.
(3.) LEARNED counsel for the State has produced the affidavit of the Superintendent, District Jail, Sonepat, showing the period of incarceration suffered by the applicant/appellant, Naresh @ Nittu, which is taken on record.;