PANKAJ Vs. STATE OF MADHYA PRADESH

JUDGEMENT

(1.) The record has been received in CRR No.46/2026. Heard on the question of admission.

(2.) Criminal revision is admitted for hearing.

(3.) Heard on IA No.1170/2026 which is first application under Sec. 438 of the B.N.S.S. 2023 for suspension of sentence filed on behalf of the petitioner No.1- PANKAJ.