1. In the light of the custody certificate of applicant – appellant which has been received through email from the counsel for the State, custody period of applicant – appellant is short by three months for being covered by the ratio laid down by this Court in the judgment of Dharam Pal Vs. State of Haryana {1999 (4) RCR (Criminal) 600 [LQ/PunjHC/1999/1034] } and therefore, hearing of the present application is deferred to 02.11.2021.
