AMIT RANA @ MEETA Vs. STATE OF HARYANA

JUDGEMENT

(1.) <IMG>JUDGEMENT_58_LAWS(P&H)8_2025_1.jpg</IMG>

(2.) Vide order dtd. 31/1/2020, a Division Bench of this Court had stayed the recovery of fine during the pendency of the appeal, and the said order is continuing till date and admitted the appeal for final hearing.

(3.) Per the custody certificate dtd. 2/8/2025, the convict's custody in the above FIR is 08 years, 03 months, and 05 days.