AMIT @ MITTU Vs. STATE OF HARYANA

JUDGEMENT

(1.) Crm-13495-2018

(2.) During the course of arguments, learned counsel for the applicant-appellant does not press this application, however, requests that arguments in the main appeal may be heard, to which learned counsel for the respondent-State has no objection.

(3.) In view of the above, the application for suspension of sentence stands disposed of, being not pressed and the main appeal is taken up for hearing today.