SUNIL RAJAK Vs. STATE OF M.P.

JUDGEMENT

(1.) I.A. No. 10651/2020, an application for urgent hearing, is taken up, considered and allowed for the reasons mentioned therein.

(2.) Record of the Courts below be called for, if not already called.

(3.) Also, heard on I.A.No.10653/2020, first application under Section 397(1) of Cr.P.C. for suspension of sentence on behalf of the petitioner.