LAWS(MPH)-2020-6-212

BHOORA Vs. STATE OF MADHYA PRADESH

Decided On June 02, 2020
BHOORA Appellant
V/S
STATE OF MADHYA PRADESH Respondents

JUDGEMENT

(1.) Heard on admission.

(2.) The appeal is admitted for final hearing.

(3.) Also heard on I.A.No. 19444/2019, an application filed on behalf of appellant for suspension of sentence and grant of bail.