MUKESH KUMAR MISHRA Vs. STATE OF MADHYA PRADESH

JUDGEMENT

(1.) Shri Anil Khare, learned Senior Counsel with Ms. Tanvi Khare, learned counsel for the appellant.

(2.) Shri Satyam Agrawal, learned counsel for the respondent-Lokayukta. Heard on I.A. No.5881/2020, which is repeated application under Section 389(1) of Cr.P.C. for suspension of the custodial sentence passed against appellant Mukesh Kumar Mishra.

(3.) The earlier application filed by the appellant for suspension of sentence and grant of bail was dismissed on merit by this Court vide order dated 04. /12/2019.