LAWS(MPH)-2024-1-32

VINEET TIWARI Vs. STATE OF MADHYA PRADESH

Decided On January 03, 2024
Vineet Tiwari Appellant
V/S
STATE OF MADHYA PRADESH Respondents

JUDGEMENT

(1.) Heard on I.A. No.30771/2023, an application under Sec. 389(1) of Cr.P.C. for suspension of sentence and grant of bail to appellant, pending the appeal.