BAPULAL Vs. STATE OF MADHYA PRADESH

JUDGEMENT

(1.) Heard on IA No.7437/2023, an application for urgent hearing during vacation.

(2.) Learned counsel submits that the trial Court has already suspended the jail sentence uptill 29/5/2023 and the amount of fine has already been deposited.

(3.) An early hearing of this appeal is not possible. Taking into consideration the facts and circumstances of the case, the I.A. is allowed.