PUSHPENDRA SINGH BHATI,J. - (1.) In wake of onslaught of COVID-19, lawyers have been advised to refrain from coming to the Courts.
(2.) Learned counsel for the petitioner submits that the sentence of co-accused Raspal Singh @ Pali has already been suspended by this court vide order dated 10.05.2019 passed in S.B. Criminal Misc. Suspension of Sentence Application (Appeal) No.103/2019.
(3.) Learned AAG opposes the suspension of sentence application but is not in a position to point out any differentiating circumstance of the petitioner from Raspal Singh's case and in that case, the sentence has already been suspended.;