Punjab-Haryana High Court
Subhash Chander vs Intelligence Officer, Directorate Of ... on 8 September, 2016
206 CRM-14261-2016 IN CRA-D- 932-DB-2013
SUBHASH CHANDER
VS
INTELLIGENCE OFFICER, DIRECTORATE OF REVENUE LUDHIANA
Present: Mr. Shiv Charan Bhola, Advocate,
for the applicant/appellant.
Mr. D.R.Sharma, Advocate
for the respondent.
After hearing learned counsel for the parties, we do not find any ground to grant the concession of suspension of sentence to the applicant at this stage. So, we dismiss the application.
However, considering the period of custody undergone by the applicant, we direct the office to list the main appeal for hearing on 14.12.2016.
(Mahesh Grover) Judge (Shekher Dhawan) Judge September 08, 2016 "DK"
Deepak Kumar Bhardwaj 2016.09.09 16:01 I attest to the accuracy and integrity of this document