As per case facts, this appeal challenged the High Court's judgment suspending the sentence and granting bail to Respondent No. 2, Ghanshyam Pandey, based on grounds identical to those used ... for Shekhar Pandey in a connected appeal. The question arose whether the Supreme Court's reasoning for setting aside the High Court's order in the connected case would apply similarly to this appeal. Finally, the Supreme Court, noting the identical grounds and reasoning in the main case, concluded that the same principles squarely apply. Consequently, the Supreme Court allowed this appeal, setting aside the impugned order that granted sentence suspension to Ghanshyam Pandey, cancelling his bail bond, and directing him to surrender before the trial court within two weeks.