TILAK Vs. STATE OF MADHYA PRADESH

JUDGEMENT

(1.) Heard on the question of admission.

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

(3.) Also heard on I.A. No.5609/2020, which is second application for suspension of sentence and grant of bail to the applicant Nos.1 & 3 Tilak @ Tilakdhari and Chhote Lal respectively. The first application was dismissed as withdrawn vide order dated 24.02.2020 in Cr.R. No. 826/2020.