LAWS(MAD)-2020-4-22

RAJHINI Vs. R. KUMAR

Decided On April 07, 2020
Rajhini Appellant
V/S
R. Kumar Respondents

JUDGEMENT

(1.) Taking into consideration the facts and circumstances of the case and after going through the records and the written objections made by the learned counsel for the respondent, the sentence imposed by the Court below is suspended and the petitioner is enlarged on interim bail subject to the following conditions: