Raghvendra S.Chauhan - (1.) HEARD Mr. Suresh Kumar Pareek, the learned counsel for the appellant as well as Mr. Javed Choudhary, the learned Public Prosecutor for the State. Learned counsel for the appellant vehemently contends that out of a total sentence of ten years, the appellant has already served 21/2 years. Therefore, the benefit of bail should be granted to him.
(2.) ON the other hand, the learned Public Prosecutor has pleaded that merely because the appellant has completed a part of his sentence, it would not entitle him to be released on bail. Moreover, he has yet to complete 50% of the sentence. Therefore, the learned Public Prosecutor has vehemently opposed the grant of bail. Without expressing any merits or demerits of the case, this court is not inclined to accept this application. Hence, this second application for suspension of sentence is dismissed.;