Abdul Sajid vs The State Of Madhya Pradesh
2021 Latest Caselaw 4799 MP

                                                                       1                              CRA-4818-2019
                                             The High Court Of Madhya Pradesh
                                                        CRA-4818-2019
                                                       (ABDUL SAJID Vs THE STATE OF MADHYA PRADESH)

                                    10
                                    Indore, Dated : 27-08-2021
                                            Shri Bheemsen Soni, learned counsel for the appellant.
                                            Shri A.S. Sisodiya, learned Panel Lawyer for the respondent/State.

Heard through Video Conferencing.

Heard on I.A. No.17333/2021, an application for suspension of conviction filed on behalf of appellant - Abdul Sajid.

Having perused the impugned judgment, this Court is of the view that no case is made out for suspension of conviction.

Hence, I.A. No.17333/2021 is hereby rejected.

                                       (ROHIT ARYA)                                      (SHAILENDRA SHUKLA)
                                          JUDGE                                                    JUDGE


                                    Vibha




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Digitally signed by VIBHA PACHORI Date: 2021.08.28 11:49:50 IST