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Judgment
4 paragraphs · 82 wordsMeenakshi Madan Rai, J
Heard Learned Senior Counsel for the Appellant on I.A. No.01 of 2024 which is an application filed by the Appellant under Section 389(1) of the Code of Criminal Procedure, 1973 (hereinafter, the “Cr.P.C.”), seeking suspension of sentence and bail.
The Prosecution has not filed a written objection to the said Petition in terms of the proviso to Section 389(1) of the Cr.P.C., Learned Additional Public Prosecutor seeks short date to file show-cause.
List on 30-10-2024 as already fixed.