NARINDER SINGH @ CHIMPU Vs. STATE

JUDGEMENT

(1.) Allowed subject to all just exceptions.

(2.) I consider that the application made by the applicant is frivolous. Fracture in hand does not take more than 6 weeks to heel. Once a plaster is fixed on fractured hand, no further treatment is normally given except pain killer. Neither the excuse of ailing child is good enough as the mother of the child and grand-mother both can take care of the child.

(3.) I find no ground to allow this application. The application is dismissed.