KULDEEP SINGH Vs. STATE OF PUNJAB & ORS.

JUDGEMENT

(1.) HEARD .

(2.) THE order of Judicial Magistrate 1st Class, Malerkotla dated 10.1.2004 reads as under: -

(3.) THE case before Hon'ble Supreme Court was for offence under Section 386 IPC. In that case imprisonment could extend to 10 years and Hon'ble Supreme Court held that imprisonment could be for less than 10 years and, therefore, the Magistrate cold detain the accused for 60 days and not more. In the case reported as Nadeem Ahmed case (supra) the case was for offence under Sections 498 -A and 306 IPC when bail was granted. Offence under Section 306 IPC is punishable with imprisonment which may extend to 10 years.