NARESH KUMAR SANGHI, J. - (1.) PRAYER in this application is for suspension of sentence of the applicant/appellant, Mandeep Singh, who was held guilty for the offences punishable under Section 8 of the Protection of Children from Sexual Offences Act, 2012, and Sections 452 and 506, IPC, and ordered to undergo the following sentences: - Under Section Sentence (RI) Fine In default (RI) 8 POSCO Act, 2012 Three years '10,000/ - One year 452, IPC Two years Rs.2000/ - Two months 506, IPC One year '1000/ - Two months
(2.) ALL the substantive sentences were ordered to run concurrently. Learned counsel contends that out of the maximum awarded sentence of imprisonment of three years, the applicant has suffered incarceration for more than one year. Learned counsel for the State has produced the affidavit of the Deputy Superintendent, Central Jail, Patiala, showing the Criminal Misc. No.3804 of 2014 in period of incarceration suffered by the applicant/appellant, which is taken on record. Heard. The applicant/appellant Mandeep Singh has suffered incarceration for 01 year, 01 month and 03 days as on 25.02.2014. As per the affidavit of the Deputy Superintendent, Central Jail, Patiala, the applicant/appellant is neither required nor involved in any other case.
(3.) KEEPING in view the totality of the facts and circumstances of the case, the present application is allowed. The remaining execution of the substantive sentence of the applicant, Mandeep Singh, s/o Sarabjit Singh, r/o village Harchandpura Haveli, P.S Ghagga, District Patiala, is ordered to be suspended during the pendency of the appeal subject to his furnishing bail bonds to the satisfaction of the learned Chief Judicial Magistrate/Duty Magistrate, Patiala.;