AJAY KUMAR @ MINTU Vs. STATE OF PUNJAB

JUDGEMENT

(1.) Crl. Misc. No. 61304 of 2011 was initially filed for seeking suspension of sentence of imprisonment of applicant/appellant Ajay Kumar alias Mintu. During the pendency of the said Crl. Misc. application, the applicant/appellant Ajay Kumar alias Mintu filed Crl. Misc. No. 7744 of 2012 for taking additional ground i.e. ill-health of his father. Learned counsel for the applicant/appellant on 8.2.2012 submitted that he limits his prayer for interim bail only to the applicant/appellant on account of the ill-health of his father.

(2.) Learned counsel for the State has filed affidavit dated 20.2.2012 of Sh. Shammi Kumar, Superintendent of Police Jail, Central Jail, Gurdaspur mentioning the period of imprisonment undergone by the applicant/appellant Ajay Kumar alias Mintu in Court today which is taken on record.

(3.) Heard counsel for the parties.