NIRMAL SINGH Vs. STATE OF PUNJAB

JUDGEMENT

(1.) Argues that applicant-petitioner has already undergone about five months of the presence out of two years awarded and the present revision petition is not likely to be heard in near future.

(2.) Revision to mature will take some time. Hence, in view of these facts and without expressing any opinion on the merits of the case application is allowed and the remaining sentence of applicant petitioner Nirmal Singh is suspended during the pendency of the revision.