PAWAN SAO Vs. STATE OF JHARKHAND

JUDGEMENT

(1.) Heard the learned counsel for the appellant and learned counsel for the State.

(2.) By way of filing this interlocutory application, the appellant no.2 namely, Mahendra Sao, has renewed his prayer to suspend the sentence and release him on bail, during pendency of this appeal, which was earlier rejected on 8/11/2017.

(3.) The learned A.P.P has opposes the prayer for bail.