HARISH Vs. STATE OF M.P.

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.10213/2023, which is an application under Sec. 389(1) of Cr.P.C for suspension of sentence of remaining jail sentence and grant of bail, filed on behalf of the appellant.