- (1.) HEARD learned counsel for the parties.
(2.) THE present third application for suspension of sentence has been moved on the ground of illness of appellant in jail. It is relevant to mention that first application of appellant was dismissed on merits by a co-ordinate Bench of this Court on 24.04.2012. Thereafter, appellant moved second application for suspension of sentence and this Court vide order dated 27.08.2012, while disposing off the second application, directed to release the appellant on interim bail on medical ground for a period of one month. Subsequently, appellant moved an application on 20.09.2012 for extension of interim bail and this Court vide order dated 25.09.2012, dismissed the said application observing that appellant has not surrendered so far, as directed in the order dated 27.08.2012. This Court also observed that in case, appellant surrenders before the jail authorities, then the jail authorities would take steps for sending the accused-appellant to the Superintendent, S.M.S. Hospital at Jaipur for constituting a Medical Board to review the condition of the accused-appellant and for giving the opinion.
(3.) APPELLANT has now moved this third application for suspension of sentence on the ground that his application for extension of interim bail was dismissed on the ground that appellant has not surrendered, however, appellant has now surrendered, therefore, his third application for suspension of sentence may be allowed.;