DHARMENDRA GADARI Vs. STATE OF MADHYA PRADESH

JUDGEMENT

(1.) Heard on admission.

(2.) Appeal seems to be arguable, hence it is admitted for final hearing.

(3.) Also heard on IA No.2895 of 2023, which is the first application under Sec. 389(1) of the Cr.P.C. for suspension of sentence and grant of bail moved on behalf of appellant Monti @ Ajeet Sharma. Appellant is in jail.