LAWS(MPH)-2023-8-12

AASHARAM TEGOR Vs. STATE OF MADHYA PRADESH

Decided On August 14, 2023
Aasharam Tegor Appellant
V/S
STATE OF MADHYA PRADESH Respondents

JUDGEMENT

(1.) Heard on the question admission.

(2.) Being arguable, this revision is admitted for final hearing.

(3.) Heard on IA No. 14898 of 2023, which is an application under Sec. 397(1) of CrPC for suspension of sentence and grant of bail filed on behalf of the petitioner.