Pankaj Bhandari, J. - (1.) Heard the learned counsel for the accused applicant-petitioner and the learned Public Prosecutor for the State.
(2.) Counsel for the accused applicant-petitioner has argued that the cheque in question was stolen by the brother of the complainant, for which an FIR was also lodged by the accused-petitioner.
(3.) Taking note of the above fact and also the fact that disposal of the revision petition would consume time, I deem it just and proper to suspend the sentence awarded to the accused petitioner-applicant.;