ANIL AHIRWAR Vs. STATE OF MADHYA PRADESH

JUDGEMENT

(1.) Heard on the question of admission.

(2.) Let record of the court below be called for.

(3.) Heard on I.A.No. 20286 of 2023, which is first application under Sec. 389 (1) Cr.P.C. for suspension of sentence and grant of bail moved by sole appellant - Anil Ahirwar with an alternative prayer for grant of temporary bail as record has not been received.