HARJINDER SINGH Vs. STATE OF PUNJAB
LAWS(P&H)-2012-9-705
HIGH COURT OF PUNJAB AND HARYANA
Decided on September 05,2012

HARJINDER SINGH Appellant
VERSUS
STATE OF PUNJAB Respondents

JUDGEMENT

- (1.) Learned State counsel has filed reply by way of affidavit of Shri Hardeep Singh Bhatti, PPS, Deputy Superintendent, Modern Central Sudhar Ghar, Faridkot mentioning the period of imprisonment undergone by the applicant/appellant- Harjinder Singh. The same is taken on record.
(2.) Heard learned counsel for the parties.
(3.) The criminal miscellaneous application has been filed seeking suspension of sentence of imprisonment of the applicant/appellant-Harjinder Singh during the pendency of the appeal.;


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