LAWS(MPH)-2021-11-127

SATISH Vs. STATE OF M.P

Decided On November 29, 2021
SATISH Appellant
V/S
STATE OF M.P Respondents

JUDGEMENT

(1.) Ms. Kirtee Agrawal, learned counsel for the appellant.

(2.) Shri Anil Kumar Yaduvanshi, learned counsel for the Respondents.

(3.) Heard on I.A. No.29006/2021, which is first application filed by the applicant under Sec. 397/401 of the Cr.P.C. for suspension of jail sentence filed on behalf of the applicant Satish.