High CourtsSingle Bench(2014) 07 P&H CK 0400

Manoj vs State of Haryana

Punjab And Haryana At Chandigarh · Decided on 8 July 2014

HON’BLE JUDGES
Naresh Kumar Sanghi, J
RESULT
Allowed
CASE NUMBER
CRM-12433-2014 in CRA-S-611-SB-2014

CourtKutchehry membership

More clarity. Every judgment.

Download court copies, explore connected cases and make more of every research session.

Loading membership options…

Ask AI about this case

AI Structured Summary

Not yet generated for this judgment

Judgment

6 paragraphs · 197 words

Naresh Kumar Sanghi, J.—Prayer in this application, filed u/s 389, Cr.P.C., is for suspension of sentence of the applicant-appellant Manoj @ Monu, son of Mel Kumar, resident of House No. 469/29, Surat Nagar, Phase-III, Police Station Rajendra Park, Gurgaon, who was held guilty for having committed the offence punishable u/s 325 read with Section 34, IPC, and 506, IPC, and ordered to undergo the following sentences:

2.

All the substantive sentences were ordered to run concurrently.

3.

Learned counsel contends that the applicant-appellant is neither required nor involved in any other case and he has already suffered incarceration for 1 year and 8 months.

4.

Learned counsel for the State has not controverted the statement made by the learned counsel for the applicant-appellant.

5.

Heard.

6.

In view of the totality of the facts and circumstances of the case, the present application is allowed. Execution of remaining substantive sentence of applicant-appellant Manoj @ Monu, son of Mel Kumar, resident of House No. 469/29, Surat Nagar, Phase-III, Police Station, Rajendra Park, Gurgaon, is ordered to be suspended during pendency of the appeal subject to his furnishing bail bonds to the satisfaction of learned Chief Judicial Magistrate/Duty Magistrate, Gurgaon.