Punjab-Haryana High Court
Paramjit Singh @ Pammi vs State Of Punjab on 2 June, 2016
5
CRM-14547-2016 in
CRA-S-1733-SB-2016
Paramjit Singh @ Pammi vs State of Punjab
Present: Mr. Ravinder Sharma, Advocate, for the applicant/appellant
Mr. J.S.Brar, AAG, Punjab, for the respondent
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It is contended that out of the awarded sentence of imprisonment of 2 years for being found in illegal possession of 340 capsules of Parvon Spas and 100 tablets of Carisoma, a non-commercial quantity, the applicant-appellant has undergone incarceration of 01 year, 02 months and 06 days. The appeal is not likely to be heard in near future and no useful purpose will be served by keeping the applicant-appellant in custody.
In view of the aforesaid, the instant application is allowed. Sentence of the applicant-appellant shall remain suspended during the pendency of the appeal and he shall be released on bail to the satisfaction of learned Chief Judicial Magistrate/Duty Magistrate, Sangrur.
( Fateh Deep Singh )
June 02, 2016 Judge
'tiwana'
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