SWARANJIT SINGH @ ANR. Vs. STATE OF HARYANA
LAWS(P&H)-2011-12-192
HIGH COURT OF PUNJAB AND HARYANA
Decided on December 14,2011

Swaranjit Singh @ Anr. Appellant
VERSUS
STATE OF HARYANA Respondents

JUDGEMENT

- (1.) Learned State counsel has filed affidavit of Mr. J.S. Sethi, Superintendent, District Jail, Sirsa, mentioning the period of imprisonment undergone by the applicant-appellant No. 1-Swaranjit Singh. The same is taken on record.
(2.) Heard learned counsel for the parties.
(3.) Criminal misc. application has been filed seeking suspension of sentence of imprisonment of the applicant-appellant No. 1-Swaranjit Singh, during pendency of the appeal.;


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