LAWS(MPH)-2023-9-30

HARLAL Vs. STATE OF MADHYA PRADESH

Decided On September 06, 2023
HARLAL Appellant
V/S
STATE OF MADHYA PRADESH Respondents

JUDGEMENT

(1.) Heard on the question of admission.

(2.) The appeal appears to be arguable hence, admitted for final hearing.

(3.) Also heard on I.A. No.13690/2023, which is an application filed on behalf of the appellant for suspension of sentence and grant of bail.