LAWS(MPH)-2020-3-258

RAMNARESH SAKET Vs. STATE OF MADHYA PRADESH

Decided On March 18, 2020
Ramnaresh Saket Appellant
V/S
STATE OF MADHYA PRADESH Respondents

JUDGEMENT

(1.) Heard on the question of admission.

(2.) Appeal seems to be arguable, hence it is admitted for final hearing.

(3.) Als o heard on I.A. No.1410/2020, which is an application under Section 389(1) of Cr.P.C. for suspension of the custodial sentence passed against appellant Ramnaresh Saket.