RAJ BAI Vs. STATE OF MADHYA PRADESH

JUDGEMENT

(1.) I.A. No.8153/2022, an application for urgent hearing, is taken up, considered and allowed for the reasons mentioned therein.

(2.) Appeal being arguable, is admitted for final hearing.

(3.) Heard on I.A. No. 8087/2022, which is first application under Sec. 389(1) Cr.P.C. for suspension of sentence and grant of bail to the appellant No.