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Judgment
11 paragraphs · 104 words
Meenakshi Madan Rai, J
Heard Learned Legal Aid Counsel for the Appellant.
Issue Notice to the State-Respondent.
Learned Additional Public Prosecutor is present for the State-Respondent on advance Notice and waives formal Notice.
Admit the Appeal.
Call for the records from the Learned Trial Court.
List on 30-11-2023.
Heard Learned Counsel for the parties on I.A. No.01 of 2023, which is a petition for suspension of sentence and enlargement of the Petitioner on bail.
Order pronounced orally in open Court enlarging the Petitioner on Bail and suspending his sentence.
Detailed Order vide separate sheets of paper.
I.A. No.01 of 2023 stands disposed of accordingly.