LAWS(CHH)-2012-8-54

BHIKHAM DEO DWIVEDI Vs. STATE OF C G

Decided On August 14, 2012
Bhikham Deo Dwivedi Appellant
V/S
State Of C G Respondents

JUDGEMENT

(1.) Heard. Admit.

(2.) Also heard on I.A. No. 1/2012.

(3.) This is an application for suspension of sentence and grant of bail to the appellant.