SATISH SON OF DHARAMPAL Vs. STATE OF HARYANA

JUDGEMENT

(1.) Counsel for the applicant appellant contended that Satish, appellant, is in custody since the date of his arrest i.e. more than two and half years and he has already undergone half of the sentence as he was awarded 5 years R.I. substantive sentence. He further stated that the appeal is not likely to be heard in the near future.

(2.) In view of the above, the sentence, except fine, is suspended. Bail to the satisfaction of C.J.M. Hisar.