Madhya Pradesh High Court
Munna @ Ramniwas Kotwar vs The State Of Madhya Pradesh on 23 June, 2015
Criminal Appeal No. 2595/2012 23.6.2015 Shri D. S. Lodhi, learned counsel for the appellant. Shri Akhilendra Singh, learned Panel Lawyer for the State.
Heard on I.A.No. 8090/2015, fourth repeat application for suspension of sentence and grant of bail filed on behalf of the appellant.
Having considered the submissions made by the learned counsel for the parties, we find no ground to take a different view than the view taken on 9.5.2014 for dismissal of third application.
Accordingly, the application is dismissed.
(Shantanu Kemkar) (S. K. Gupta)
Judge Judge
AD/