KULDEEP SINGH ALIAS FAUJI Vs. STATE OF PUNJAB

JUDGEMENT

(1.) CRM No.46573 of 2013 The present application for placing on record Annexure A- 5 stands allowed. CRM No. 41618 of 2013

(2.) The applicant Kuldeep Singh @ Fauji has moved this application for suspension of sentence and grant of bail having been in custody for the past 7 longs years.

(3.) We heard the submissions made by learned counsel appearing for the applicant-appellant as well as learned Addl. Advocate General appearing for the State of Punjab.