VINAY Vs. STATE OF MADHYA PRADESH

JUDGEMENT

(1.) Heard on IA.No.7413/2023, which is an application for urgent hearing and hearing during summer vacation.

(2.) On due consideration, application is allowed and matter is taken up for hearing.

(3.) Also heard on I.A.No.7412/2023, which is first application under Sec. 389(1) of Cr.P.C. for grant of bail and suspension of remaining jail sentence on behalf of the appellant Vinay.