BALKISHAN Vs. STATE OF MADHYA PRADESH

JUDGEMENT

(1.) Also heard on IA No.13126 of 2023 which is an application for ignoring the defects pointed out by the Office.

(2.) On due consideration, the application is allowed and the defects pointed out by the Office is hereby ignored.

(3.) Accordingly, IA No.13126 of 2023 stands disposed of. Heard on I.A.No.13125/2023 which is an application under Sec. 397 of Code of Criminal Procedure, 1973, for suspension of jail sentence and grant of bail to the applicant ' Balkishan Kotwani S/o Shri Mangaram Kotwani