Punjab-Haryana High Court
Mahender Pal Malhotra vs Central Bureau Of Investigation on 23 September, 2011
Author: Ajai Lamba
Bench: Ajai Lamba
IN THE HIGH COURT OF PUNJAB & HARYANA AT CHANDIGARH
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CRM No.18669 of 2011 in
CRA No.891-SB of 2008
Date of decision : 23.9.2011
Mahender Pal Malhotra ........Applicant-Appellant
Vs.
Central Bureau of Investigation ......Respondent
CORAM : HON'BLE MR. JUSTICE AJAI LAMBA
Present:- Mr. Ravi Kapoor, Advocate, for the applicant-appellant
Mr. Sumeet Goel, Advocate, Standing counsel for CBI
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AJAI LAMBA, J (Oral) :
The application prays for suspension of sentence of the applicant on the ground that applicant has already undergone more than three years of substantial sentence. It has been stated that it would be denial of right to appeal in case the applicant is allowed to stay in custody for any further period. The applicant has been convicted under various provisions. However, the maximum sentence awarded is seven years for commission of offence under Sections 467 and 471 of the Indian Penal Code.
Considering the undergone period and the fact that substantial time would be taken in final hearing of the appeal, the responsibilities of the applicant are also such that he has a son and two marriageable age daughters, the application is allowed.
Sentence of the applicant shall remain suspended during pendency of the appeal.
Bail to the satisfaction of Special Judge (CBI), Patiala.
(AJAI LAMBA) JUDGE 23.9.2011 akm