AVTAR SINGH Vs. STATE OF HARYANA

JUDGEMENT

(1.) Ld. counsel for the applicant has placed on record a copy of the jail certificate. As per the said certificate the accused appellant, Avtar Singh, is in custody since 5-6-1997 upto 29.9.1999 as under trial and thereafter, as a convict He has undergone more than five year of sentence, including three years after conviction. The case of the applicant is covered by Dharampal Singh v. State of Hr. 1999(4) RCR(Criminal) 600.

(2.) Bail to the applicant-appellant to the satisfaction of CJM, Karnal.