DARBAR SINGH Vs. STATE OF MADHYA PRADESH

JUDGEMENT

(1.) Shri Rituraj R. Bhatnagar, learned counsel for appellant No.1 Darbar Singh s/o Bhim Singh Rajput, appellant No.2 Virendra Singh s/o Bhagwan Singh Rajput, appellant No.3 Toofan Singh s/o Bhagwan Singh Rajput, appellant No.4 Baje Singh s/o Bhim Singh Rajput, appellant No.5 Rajendra Singh s/o Bhagwan Singh Rajput, appellant No.6 Narayan Singh s/o Karan Singh Rajput and appellant No.7 Jitendra Singh s/o Karan Singh Rajput.

(2.) Smt. Mamta Shandilya, learned Government Advocate for the respondent / State of Madhya Pradesh, on advance notice.

(3.) Heard on IA No.2188/2022, first application under Sec. 389 (1) of the Code of Criminal Procedure, 1973 for suspension of jail sentence and grant of bail filed on behalf of the appellants.