SATVEER SINGH MENDIRATTA Vs. STATE OF MADHYA PRADESH

JUDGEMENT

(1.) Heard on IA No.12868/2022, which is an application under Sec. 389 of the Cr.P.C. for suspension of sentence and grant of bail to the appellant.

(2.) The appellant has been convicted under Ss. 468 and 471 of IPC and sentenced to undergo two years' R.I. and fine of Rs.10,000.00 under each sec. , with default stipulations in Special Case No.1300002/2016 by the