LAWS(MPH)-2023-12-75

AJAY Vs. STATE OF MADHYA PRADESH

Decided On December 20, 2023
AJAY Appellant
V/S
STATE OF MADHYA PRADESH Respondents

JUDGEMENT

(1.) Heard on the question of admission.

(2.) Admit.

(3.) Also heard on I.A. No.19090/2023, which is an application filed under Sec. 389 of the Criminal Procedure Code, 1973 for suspension of sentence on behalf of appellant.