EID MOHAMAD Vs. STATE OF CHHATTISGARH

JUDGEMENT

(1.) Shri Vikash Pradhan, counsel for the Appellants.

(2.) Shri B.L. Sahu, Panel Lawyer for the State/Respondent.

(3.) Heard on I.A. No. 1/2021, an application filed under Sec. 389 of the Code of Criminal Procedure, 1973 for suspension of sentence and grant of bail as well as suspension of the fine amount.