LAWS(MPH)-2026-1-69

SHIVAM Vs. STATE OF MADHYA PRADESH

Decided On January 13, 2026
SHIVAM Appellant
V/S
STATE OF MADHYA PRADESH Respondents

JUDGEMENT

(1.) Heard on admission.

(2.) The appeal is admitted for hearing.

(3.) Also heard on I.A. No.664/2026, which is a first application under Sec. 430(1) of the Bharatiya Nagarik Suraksha Sanhita, 2023 for suspension of sentence and grant of bail to present appellant.