Punjab-Haryana High Court
Kashmir Singh @ Koki vs State Of Punjab on 3 June, 2016
107
CRM-18588-2016 in/and
CRA-S-2212-SB-2016 (O/M)
Kashmir Singh alias Koki Versus State of Punjab
Present:- Ms. Monita Mehta. , Advocate,
for the applicant-appellant.
-.- -.-
CRM-18588-2016
There is delay of 22 days in filing the present appeal.
For the reasons mentioned in the application, the delay of 22
days in filing the present appeal is condoned.
Application is disposed of.
Main case
Heard.
Admitted.
CRM-18589-2016
Recovery of fine is stayed during the pendency of the present
appeal.
Application is disposed of.
(KULDIP SINGH)
JUDGE
3.6.2016
sjks 1 of 1 ::: Downloaded on - 04-06-2016 00:34:33 :::