Madhya Pradesh High Court
Ashish Gupta vs The State Of Madhya Pradesh on 22 November, 2021
Author: Virender Singh
Bench: Virender Singh
1 CRA-5806-2021 The High Court Of Madhya Pradesh CRA-05806-2021 ((ASHISH GUPTA Vs THE STATE OF MADHYA PRADESH)) CRA/05642/2021, CRA/05806/2021 2 Jabalpur, Dated : 22-11-2021 Parties through their counsel. Two week's time is granted to the State to file objection to the application for suspension of sentence.
List after two weeks.
(VIRENDER SINGH) JUDGE rv Signature Not Verified SAN Digitally signed by REENA HIMANSHU SHARMA Date: 2021.11.23 17:36:58 IST