ASHISH SHARMA Vs. STATE OF MADHYA PRADESH

JUDGEMENT

(1.) Record has been received.

(2.) Heard on the question of admission.

(3.) Appeal seems to be arguable, hence it is admitted for final hearing. Also heard on I.A.No.9095/2022, which is an application under Sec. 389(1) of Cr.P.C. for suspension of the custodial sentence passed against appellant Ashish Sharma and release him on bail.