Madhya Pradesh High Court
Raghuveer Savita vs State Of M.P. on 8 April, 2015
Cr.A.No.625/2009
(Raghuveer Savita Vs. State of M.P.)
8/04/2015
Shri Aditya Sharma, learned Counsel for the
appellant
Shri B.K. Sharma, learned Govt. Advocate for the
respondent/State, assisted by Shri D.S. Tomar, learned
Counsel for complainant Moharmanlal Sharma.
We deem fit to hear the argument on I.A. No.2672/2015, repeat application on behalf of the appellant for suspension of the jail sentence and grant of bail for a temporary period to perform the 'Kanyadan Ceremony' of his niece, the daughter of his brother, scheduled on 21.04.2015, after calling the verification report in that respect. Hence state counsel is directed to submit the said report within seven days and this matter be placed on 15.04.2015 for consideration of the aforesaid IA.
(U.C.Maheshwari) (Sushil Kumar Gupta)
Judge Judge
ms/-