Manoj Kumar Garg,J. - (1.) Heard learned counsel for the petitioner as well as learned Public Prosecutor.
(2.) Learned counsel for the petitioner submits that during the trial appellant was on bail.
(3.) Upon a consideration of the arguments advanced on behalf of the petitioner and having regard to the facts and circumstances of the case, this Court is of the opinion that it is a fit case for suspending the substantive sentences awarded to the accused petitioner.;