RAJENDER Vs. STATE OF HARYANA

JUDGEMENT

(1.) The Crl. Misc. No. 11506 of 2010 has been filed seeking suspension of sentence of imprisonment and release of the applicant/appellant on bail and Crl. Misc. No. 11507 of 2010 has been filed for staying recovery of the fine during the pendency of the appeal.

(2.) Affidavit of Sh. Sunil Sangwan, Superintendent, District Jail, Faridabad regarding custody of the applicant/appellant filed in Court today is taken on record.

(3.) Heard counsel for the parties.