Madhya Pradesh High Court
Ghasiram vs The State Of Madhya Pradesh on 9 September, 2019
Author: Gurpal Singh Ahluwalia
Bench: Gurpal Singh Ahluwalia
1 CRA-197-2016
The High Court Of Madhya Pradesh
CRA-197-2016
(GHASIRAM Vs THE STATE OF MADHYA PRADESH) 11 Gwalior, Dated : 09-09-2019 Shri Deepak Shrivastava, learned counsel for the appellant. Shri Vijay Sundaram, learned Panel Lawyer for the State. I.A. No.5057/2019 has been filed for the suspension of sentence and grant of bail, on the ground that the appellant has completed almost half of the jail sentence and the hearing of this appeal is likely to take some time.
Thereafter, it was expressed by this Court that it is willing to hear the matter finally, accordingly, the counsel for the appellant prays for some time and submitted that the application for suspension of sentence may be taken up for consideration on 05/12/2019.
Accordingly, list this case on 05/12/2019.
It is made clear that if possible, the appeal may be heard finally.
PRINCEE BARAIYA (G.S. AHLUWALIA) 2019.09.11 JUDGE 17:43:33 -07'00' Pj'S/-