Sabir vs State Of Haryana And Others
2021 Latest Caselaw 4181 P&H

205+101      CRWP-11384-2021 (O&M)

             SABIR VS STATE OF HARYANA AND OTHERS

Present:     Mr. Balraj Gujjar, Advocate for the petitioner.

             Mr. Palika Monga, DAG, Haryana.

             (The proceedings are being conducted through video-
             conferencing, as per instructions.)
             ****

CRM-W-1470-2021

The present application is for placing on record the judgment of conviction dated 21.08.2019 and order of sentence dated 22.08.2019 (Annexure P-2) whereby the applicant/petitioner was convicted and the amended memo of parties.

The application is allowed. The judgment of conviction dated 21.08.2019 and order of sentence dated 22.08.2019 (Annexure P-2) and the amended memo of parties are taken on record, subject to all just exceptions. Office to tag them at the appropriate place.

CM stands disposed of.

CRWP-11384-2021

State has filed on record a photocopy of medical report of wife of the petitioner with the communication received from the Deputy Superintendent, District Jail, Faridabad. Office to tag the same.

Office is directed to attach the appeal bearing CRA-D No.726 of 2019, to verify when the application for suspension of sentence was dismissed.

To come up on 13.12.2021.

(G. S. SANDHAWALIA) JUDGE

(VIKAS SURI) JUDGE December 06, 2021 geeta

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