DON KUMAR SAHU Vs. STATE

JUDGEMENT

(1.) ADMIT . Trial court record be summoned.

(2.) MR . Lokesh Sawhney, advocate accepts notice of admission.

(3.) THIS is an application under section 389 Cr.P.C. read with section 482 Cr.P.C. for suspension of sentence and grant of bail in the case FIR No. 398/2004 under section 308 IPC, Police Station S.P.Badli, Delhi.