- (1.) Crm-36988-2015 Prayer in this application is for suspension of sentence of the applicant/appellant, Hoshiar Singh, who was held guilty for having committed the offence punishable under Section 22 of the Narcotic Drugs and Psychotropic Substances Act, 1985 and ordered to undergo rigorous imprisonment for one year and six months besides the payment of fine of Rs. 10,000/- (Rupees ten thousand) and in default thereof, to undergo further imprisonment for three months.
(2.) Learned counsel for the parties are unison that out of the awarded substantive sentence of one year and six months, the applicant has undergone one year and more than two months of the substantive sentence. He further submits that he is neither required nor involved in any other case.
(3.) In view of the facts and circumstances of the case, the present application is allowed and the execution of the remaining substantive sentence of the applicant/appellant, Hoshiar Singh, s/o Kuldeep Singh, r/o Dera Manesa, Drauli Road, Dataal, P.S.Patran, District Patiala, is ordered to be suspended during pendency of the present appeal, subject to his furnishing bail bond to the satisfaction of learned Chief Judicial Magistrate/Duty Magistrate, Patiala.;