Punjab-Haryana High Court
Mohinder Singh @ Kandhara vs State Of Punjab on 5 May, 2016
Author: Jaspal Singh
Bench: Jaspal Singh
IN THE HIGH COURT OF PUNJAB & HARYANA, CHANDIGARH
Sr. No.: 286
Criminal Miscellaneous No.14178 of 2016
In Criminal Appeal No.S-1858-SB of 2015
Date of Decision: May 05, 2016
Mohinder Singh @ Kandhara
..... APPLICANT/APPELLANT
VERSUS
State of Punjab
..... RESPONDENT
...
CORAM: HON'BLE MR. JUSTICE JASPAL SINGH
...
1. Whether Reporters of local papers may be allowed to see the judgment?
2. To be referred to the Reporters or not?
3. Whether the judgment should be reported in the Digest?
...
PRESENT: - Mr. P.P.S. Duggall, Advocate, for the applicant - appellant.
Mr. Jaspreet Singh Sekhon, Assistant Advocate General, Punjab.
. . .
Jaspal Singh, J
1. This is an application moved by applicant - appellant Mohinder Singh @ Kandhara, under Section 389 Cr.P.C. read with Section 482 Cr.P.C. seeking interim suspension of sentence for a period of four weeks on account of marriage of his daughter which is slated for May 8, 2016.
2. Report from the respondent - State has already been furnished, according to which, contention put forth by learned counsel for the applicant - appellant is fortified. The applicant being father of Ms. Seema Rani, whose Avin Kumar 2016.05.06 10:26 I attest to the accuracy and integrity of this document Crl. Misc. No.14178 of 2016 In Crl. Appeal No.S-1858-SB of 2015 [2] marriage is fixed for May 8, 2015, has to perform certain ceremonies at the time of marriage. Besides it, he is also supposed to make some arrangements. Thus, this court considers that presence of the applicant is necessary at the time of marriage of his daughter. Accordingly, the application is partly allowed. Sentence of applicant - appellant, Mohinder Singh @ Kandhara, shall remain suspended, to the satisfaction of concerned Chief Judicial Magistrate/Duty Magistrate, for a period of one week commencing from the date of his release, with further direction to surrender before the Superintendent, Central Jail, Ludhiana, after expiry of aforesaid period.
Copy of this order be given under signatures of Bench Secretary.
(Jaspal Singh)
May 05, 2016 Judge
avin
Avin Kumar
2016.05.06 10:26
I attest to the accuracy and
integrity of this document