LAWS(MPH)-2024-4-118

VISHAL Vs. STATE OF MADHYA PRADESH

Decided On April 16, 2024
VISHAL Appellant
V/S
STATE OF MADHYA PRADESH Respondents

JUDGEMENT

(1.) Heard on the question of admission.

(2.) The appeal appears to be arguable, hence, admitted for final hearing.

(3.) Heard on I.A. No.6087/2024, which is an application filed under Sec. 389(1) of the Criminal Procedure Code, 1973 for suspension of sentence on behalf of appellant.