BABBURAJA SINGH GURJAR Vs. STATE OF MADHYA PRADESH

JUDGEMENT

(1.) Heard on I.A.No.23904/2025. This is the third application under Sec. 389 of Cr.P.C. for suspension of sentence and grant of bail filed on behalf of sole appellant - Babburaja Singh Gurjar primarily on the ground of period of detention.

(2.) The first application was dismissed on merits by order dtd. 15/3/2024 and second application was dismissed by order dtd. 22/3/2025.

(3.) Since appellant has approached this Court on the ground of period of detention, therefore, the primary question for consideration is as to whether this Court is in a position to hear the matter finally or not?