LAWS(RAJ)-2019-1-378

NAVLA Vs. STATE

Decided On January 23, 2019
NAVLA Appellant
V/S
STATE Respondents

JUDGEMENT

(1.) Heard.

(2.) Admit. Learned Public Prosecutor accepts notices on behalf of the respondent-State.

(3.) Heard on application for suspension of sentence No. 4/2019.