RAJU @ RAJENDRA SINGH Vs. STATE OF MADHYA PRADESH

JUDGEMENT

(1.) Shri F.A. Shah, learned Public Prosecutor for the respondent/State. I.A. No.9049/2019, 1st application u/S.389(1) of Cr.P.C. for suspension of jail sentence and grant of bail filed on behalf of appellant No.4- Vicky @ Vikas is taken up and considered along with reply of the State.

(2.) This Criminal appeal assails the judgment dated 31/07/2018 passed in S.T. No.05/2017 by Sessions Judge, Datia (M.P.) whereby the present appellant has been convicted as under with default stipulation :- <FRM>JUDGEMENT_28_LAWS(MPH)1_2020.htm</FRM>

(3.) Learned Public Prosecutor for the State opposed the appeal and prayed for its rejection by contending that on the basis of the allegations and the material available on record, no case for grant of anticipatory bail is made out.