Punjab-Haryana High Court
Sukhdev Pal Singh @ Debi And Others vs State Of Punjab on 4 September, 2014
CRM-7294 of 2014 in CRA-S-980-SB of 2014(O&M) 1
IN THE PUNJAB AND HARYANA HIGH COURT AT
CHANDIGARH
CRM-7294 of 2014 in
CRA-S-980-SB of 2014(O&M))
Date of Decision : 04.09.2014
Sukhdev Pal Singh @ Devi and others
..........Petitioners
Versus
State of Punjab
...... Respondent
CORAM : HON'BLE Mr. JUSTICE AJAY TEWARI
Present: Mr.Rakesh Kumar, Advocate,
for the petitioners.
Ms.Amarjit Kaur Khurana, Addl.AG, Punjab.
AJAY TEWARI, J. (ORAL)
Today the custody certificate of appellant no. 3 has also been filed. As per which, the appellant no.3 Ram Pal has undergone 8 months and 1 day. Custody certificates of other appellants no.1 and 2 had already been filed on 04.08.2014. As per said custody certificates the appellant no. 1 had already undergone 5 months and 13 days as on 2.08.2014 and appellant no.2 had also undergone 7 months and 13 days of actual sentence as on 2.08.2014.
Learned counsel for the applicants-appellants has further argued that the main accused namely Rakesh Kumar Khanna, who was attributed the grievous injuries has already been released on bail vide order dated 04.08.2014 passed in CRM No.10398 of 2014 in Crl.Appeal No.1135-SB of 2014.
Learned Addl. Advocate General accepts this fact. In view of SANJAY KHAN 2014.09.05 11:16 I attest to the accuracy and integrity of this document CRM-7294 of 2014 in CRA-S-980-SB of 2014(O&M) 2 these circumstances, I deem it appropriate to suspend the sentence of the applicants-appellants. Let they be released on bail to the satisfaction of Chief Judicial Magistrate, Jallandhar.
(AJAY TEWARI) 04.09.2014 JUDGE S.khan SANJAY KHAN 2014.09.05 11:16 I attest to the accuracy and integrity of this document