GULSHER MOHAMMAD Vs. STATE OF MADHYA PRADESH

JUDGEMENT

(1.) Heard on the question of admission.

(2.) The criminal appeal is admitted for final hearing.

(3.) Also, heard on I.A. No.5948/2024, which is first application for suspension of sentence and grant of bail filed under Sec. 389(1) of the Cr.P.C. on behalf of appellant-Gulsher Mohammad and appellant no.2 Sultana.