SAURABH AND ANR. Vs. STATE OF HARYANA
LAWS(P&H)-2014-11-229
HIGH COURT OF PUNJAB AND HARYANA
Decided on November 03,2014

SAURABH AND ANR. Appellant
VERSUS
STATE OF HARYANA Respondents

JUDGEMENT

S.S. Saron, J. - (1.) Learned State counsel has filed affidavit of Sh. Dharamveer Singh, Deputy Superintendent, District Jail, Faridabad mentioning the period of imprisonment undergone by applicant/appellant No.2 Akhand Partap. The same is taken on record.
(2.) Heard learned counsel for the parties.
(3.) Criminal Miscellaneous application has been filed seeking suspension of sentence of imprisonment of applicant/appellant No.2 Akhand Partap during the pendency of the appeal.;


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