Madhya Pradesh High Court
Raghvendra Singh Chauhan @ Lala vs State Of M.P. on 26 October, 2016
CRA-717-2011
(RAGHVENDRA SINGH CHAUHAN @ LALA Vs STATE OF M.P.)
26-10-2016
Shri JP Kushwah, counsel for the appellant.
Shri BPS Chouhan, Public Prosecutor for the State/ respondent.
As prayed by learned Public Prosecutor for the State, two weeks' time is granted to file the objection on IA No.9251/2016, an application for suspension of sentence on behalf of appellant- Raghbendra Singh Chauhan @ Lalla.
Case be again listed after four weeks.
(N.K. GUPTA) (GURPAL SINGH
JUDGE AHLUWALIA)
JUDGE
MKB