LAWS(MPH)-2023-5-100

RAJESH KUMAR YOGI Vs. STATE OF MADHYA PRADESH

Decided On May 18, 2023
Rajesh Kumar Yogi Appellant
V/S
STATE OF MADHYA PRADESH Respondents

JUDGEMENT

(1.) Heard on I.A.No.9127/2023, first application u/Sec. 397 of Cr.P.C. for suspension of sentence and grant of bail filed on behalf of petitioner.