LAWS(MPH)-2012-9-366

SHAMIULLA Vs. THE STATE OF MADHYA PRADESH

Decided On September 07, 2012
Shamiulla Appellant
V/S
The State of Madhya Pradesh Respondents

JUDGEMENT

(1.) NO case is made out for suspension of sentence and release on bail to appellant No.2 Sayeed Khan, therefore the application I.A.No.14966/2011, which is 6th bail application on his behalf is dismissed.