JAMBO Vs. STATE OF HARYANA
LAWS(P&H)-2012-3-218
HIGH COURT OF PUNJAB AND HARYANA
Decided on March 07,2012

Jambo Appellant
VERSUS
STATE OF HARYANA Respondents

JUDGEMENT

- (1.) Learned State counsel has filed affidavit of Sh. Jai Dev Bishnoi, Superintendent, Central Jail, Ambala mentioning the period of imprisonment undergone by applicant/appellant-Jambo. 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 during the pendency of the appeal.;


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