SANJAY KUMAR Vs. STATE OF C G

JUDGEMENT

(1.) SHRI Sourabh Sharma, learned counsel for the applicant prayed that this criminal revision be heard finally at the stage of admission.

(2.) PRAYER is not opposed.

(3.) SHRI Sourabh Sharma, learned counsel for the applicant does not press on I.A.No.01 for suspension of sentence and grant of bail, which is accordingly dismissed as not pressed.