VINOD Vs. STATE OF MADHYA PRADESH

JUDGEMENT

(1.) Heard on I.A. no. 14682/2023 which is an application for dispensing with filing of certified copy of the impugned judgment.

(2.) The appellant has already filed certified copy of the impugned judgment issued and signed by the Presiding Officer, That is sufficient, therefore, the I.A is allowed and disposed of.

(3.) Also heard on I.A. no. 14680/2023 which is an application filed under Sec. 389 (1) of Cr.P.C on behalf of appellant for grant of bail and suspension of remaining jail sentence.