ASHOK KUMAR ANURAGI Vs. STATE OF MADHYA PRADESH

JUDGEMENT

(1.) Urgent hearing application is heard through video conferencing during COVID-19 for hearing on I.A. No. 23203/19 for suspension of sentence and grant of bail.

(2.) Considering the reasons assigned therein, it is allowed.

(3.) Records of courts below is received. However, hearing on admission will take time, therefore, today only IA No.23203/2019 for suspension of sentence and grant of bail is being heard through Video Conferencing.