MOHAN SINGH Vs. STATE OF PUNJAB

JUDGEMENT

(1.) Custody certificate produced by learned State counsel is taken on record.

(2.) After hearing learned counsel for the parties and without commenting on the merits of the case, keeping in view the custody period as well as the fact that the appeal is admitted and not likely to be listed for regular hearing in the near future, I deem it appropriate to suspend the sentence of Mohan Singh @ Mohini applicant-appellant, during pendency of the appeal on furnishing bail bonds to the satisfaction of Chief Judicial Magistrate, Hoshiarpur.