BABBAR BHAN Vs. STATE OF HARYANA

JUDGEMENT

(1.) PRAYER in this petition filed under Section 482 of the Code of Criminal Procedure is to quash jail punishment given to the petitioner vide order dated January 3, 1993 (Annexure P-1).

(2.) IT is an admitted position and even the impugned order records that a judicial appraisal of the jail punishment had to be obtained. Vide orders dated February 22, 1993 the Sessions Judge, Rohtak appraised and approved the order with regard to jail punishment given to petitioner vide order, Annexure P-1. Order dated February 22, 1993, Annexure R-1, reads thus :

(3.) DISPOSED of accordingly.