Delhi High Court - Orders
Pawan Kumar vs State on 29 January, 2019
Author: Mukta Gupta
Bench: Mukta Gupta
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* IN THE HIGH COURT OF DELHI AT NEW DELHI
+ CRL.A. 804/2016
PAWAN KUMAR ..... Appellant
Represented by: Mr. P.K. Chaudhary, Advocate.
versus
STATE ..... Respondent
Represented by: Ms. Meenakshi Chauhan, APP with
SI Yogesh Kumar, PS Timarpur.
CORAM:
HON'BLE MS. JUSTICE MUKTA GUPTA
ORDER
% 29.01.2019 Crl.M.B. No. 104/2019 By this application, the appellant seeks interim suspension of sentence on the ground that his father is suffering from paralysis and the younger brother who was looking after the father has sustained leg injury and thus the presence of the appellant is essential with the father.
A status report has been handed over which is taken on record. As per the status report the family of the appellant comprises of his parents, two brothers, namely, Devender and Bharat aged 29 years and 25 years and one sister Chanchal aged 22 years. Devender works as driver for their livelihood. Bharat got fractured in his left leg in July 2018. Even as per the latest documents placed on record, further surgery for removal of the screw of the plates implanted has been done and there are no new documents that showing that presently the appellant's brother, Bharat Singh, is facing some difficulty.
CRL.A. 804/2016 page 1 of 2 As regards the condition of the father is concerned, since the appellant has other brother and a sister who can look after the father, this Court finds no ground to grant interim suspension of sentence.
Application is dismissed.
MUKTA GUPTA, J.
JANUARY 29, 2019 'yo' CRL.A. 804/2016 page 2 of 2