VINOD PANDIT Vs. STATE OF HARYANA

JUDGEMENT

(1.) It is alleged that Vinod Pandit-applicant had given a knife blow injury to complainant-Karampal on the chest which resulted in a simple injury. He is stated to be in custody for the last about 22 months. The appeal is not likely to be heard in the near future.

(2.) In such circumstances, sentence except fine is suspended. The applicant-Vinod Pandit be admitted to bail to the satisfaction of C.J.M., Hisar.