Madhya Pradesh High Court
Dr. Parimal Vishwas vs The State Of Madhya Pradesh on 28 June, 2022
Author: Virender Singh
Bench: Virender Singh
1 IN THE HIGH COURT OF MADHYA PRADESH AT JABALPUR CRA No. 7329 of 2021 (DR. PARIMAL VISHWAS Vs THE STATE OF MADHYA PRADESH) Dated : 28-06-2022 Shri Rajesh Kumar Sen, counsel for the appellant.
Shri N.S.Solanki, Panel Lawyer for the State. Learned counsel for the appellant prays for time to argue on the application for suspension of sentence.
As an interim measure, temporary suspension of sentence granted by this Court is further extended till next date of hearing on the same terms of order dated 08.12.2021.
List after four weeks.
(VIRENDER SINGH) JUDGE anand Signature Not Verified SAN Digitally signed by ANAND KRISHNA SEN Date: 2022.06.29 11:39:21 IST