Mahender Singh Vs State of Haryana

High Court Of Punjab And Haryana At Chandigarh 20 Jul 2007 Criminal Appeal No. 32-SB of 2007 (2007) 07 P&H CK 0072

Judgement Snapshot

Case Number

Criminal Appeal No. 32-SB of 2007

Hon'ble Bench

Pritam Pal, J

Advocates

Mr. S.R. Malik, Advocate. Mr. Y.P. Malik, A.A.G., Haryana., Advocates for appearing Parties

Judgement Text

Translate:

Pritam Pal, J.

1. Appellant is stated to have been convicted and sentenced under Section 392 IPC. In all he has already undergone one year and 8 months of sentence according to the custody certificate which is also admitted by the learned State counsel. Appellant is a family man. His daughter is also stated to have been suffering from cancer. In this regard, he has also placed medical certificate issued by Lok Nayak Hospital, New Delhi. Earlier also he was granted interim bail by this Court for one month for his treatment. Appeal is not likely to be heard in the near future.

2. Substantive sentence awarded to the applicantappellant is suspended till further orders or till disposal of the appeal whichever is earlier.

3. Bail to the appellant to the satisfaction of CJM/Duty Magistrate, Faridabad.

From The Blog
Madras High Court to Hear School’s Plea Against State Objection to RSS Camp on Campus
Feb
07
2026

Court News

Madras High Court to Hear School’s Plea Against State Objection to RSS Camp on Campus
Read More
Delhi High Court Quashes Ban on Medical Students’ Inter-College Migration, Calls Rule Arbitrary
Feb
07
2026

Court News

Delhi High Court Quashes Ban on Medical Students’ Inter-College Migration, Calls Rule Arbitrary
Read More