LAL SINGH Vs. STATE OF M.P.

JUDGEMENT

(1.) HEARD the learned counsel for the applicants as well as the learned Govt. Advocate, representing the State -respondent. Perused the record.

(2.) THE present one is the second application filed by Rajaram, the appellant No. 6, seeking suspension of sentence and grant of release on bail during the pendency of the appeal.

(3.) WITH the aforesaid observation, the application for the grant of release on bail filed by the present applicant was rejected noticing the facts as indicated above. The application of the present applicant was rejected observing that the Bench was not inclined to grant the bail at that stage.