Madhya Pradesh High Court
Parimal Rajak vs The State Of Madhya Pradesh Thr. on 17 June, 2016
1
CRR No. 709/2015
17/06/2016
Shri Devendra Sharma, counsel for the applicants.
Shri A.K. Shrivastava, Panel Lawyer for the respondent-
State.
Heard on admission.
In the light of order dated 19/08/2015 relating to suspension of sentence, this revision appears to be arguable, hence, it is admitted for final hearing.
Learned Panel Lawyer for the State takes notice of this revision on behalf of the State.
Record of the courts below is available. Case be listed for final hearing in due course.
(N.K.Gupta) Judge Durgekar*