Madhya Pradesh High Court
Deshraj Rajput Alias Kariya vs The State Of Madhya Pradesh on 7 March, 2017
CRA-1921-2012 (DESHRAJRAJPUTALIAS KARIYA Vs THE STA TE 0F MADHYA PRADESH) 07-03 -2017 Shri Vikas Tiwari, learned counsel for the appellant. Shri Vaibhav Tiwari, learned PL for the State prays for and is granted four weeks' time to file an objection to the application for suspension of sentence and grant of bail. (RAVI SHANKAR J HA) (ASHOK KUMAR J OSHI) JUDGE JUDGE MSP