LAWS(MPH)-2019-12-49

MUKESH KUMAR MISHRA Vs. STATE OF MADHYA PRADESH

Decided On December 04, 2019
Mukesh Kumar Mishra Appellant
V/S
STATE OF MADHYA PRADESH Respondents

JUDGEMENT

(1.) Shri Surendra Singh learned Senior Counsel with Shri A.K. Dubey, learned counsel for the appellant.

(2.) Shri Satyam Agrawal, standing counsel for the respondent/Lokayukt. Heard on the question of admission. Admitted for final hearing.

(3.) Also heard on I.A. No.21149/2019, which is an application u/S.389(1) of Cr.P.C . for suspension of the custodial sentence passed against appellant Mukesh Kumar Mishra.