Delhi High Court - Orders
Pawan Kumar vs State on 21 January, 2019
Author: Mukta Gupta
Bench: Mukta Gupta
$~46
* IN THE HIGH COURT OF DELHI AT NEW DELHI
+ CRL.A. 804/2016
PAWAN KUMAR ..... Appellant
Represented by: Mr.P.K.Choudhary, Mr.Manoj Singh
and Ms.Priyanka Chaudhary,
Advocates
versus
STATE ..... Respondent
Represented by: Ms.Meenakshi Chauhan, APP for the
State with SI Yogesh Kumar, PS
Timarpur
CORAM:
HON'BLE MS. JUSTICE MUKTA GUPTA
ORDER
% 21.01.2019 Crl.M.B.No.104/2019 By this application, the appellant seeks interim suspension of sentence on the ground that the father of the appellant is suffering from paralysis as the younger brother who was looking after the father has sustained leg injury.
Notice.
Learned APP for the State accepts notice. Status report be filed.
List on 29th January, 2019.
MUKTA GUPTA, J.
JANUARY 21, 2019/mamta