KAILASH Vs. STATE OF MADHYA PRADESH

JUDGEMENT

(1.) Heard on I.A. No.9737/2022, which is an application filed under Sec. 397 of Cr.P.C. for grant of suspension of jail sentence filed on behalf of the applicant - Kailash.

(2.) Learned counsel for the applicant submits that applicant is innocent and has been falsely implicated in the matter. Learned trial Court has not properly appreciated the evidence placed on record and there is no likelihood of hearing of revision in near future. In view of aforesaid, learned counsel for the applicant prays for suspension of remaining jail sentence and grant of the bail to the applicant.

(3.) Learned Public Prosecutor for the respondent/State opposes the prayer for suspension of remaining jail sentence and grant of the bail to the applicant.