RAJU @ RAJ PAL Vs. STATE OF HARYANA

JUDGEMENT

(1.) Learned counsel for the State has filed custody certificate verified by Shri Dinesh Yadav, Deputy Superintendent, District Prison, Faridabad mentioning the period of imprisonment undergone by the applicant/appellant-Raju @ Raj Pal. The same is taken on record.

(2.) Heard learned counsel for the parties.

(3.) The criminal miscellaneous application has been filed by Raju @ Raj Pal (applicant/appellant) seeking suspension of his sentence of imprisonment during pendency of the appeal.