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Judgment
12 paragraphs · 95 wordsMeenakshi Madan Rai, J
Heard Learned Counsel for the Appellant on admission.
Admit the Appeal.
Issue Notice to the State-Respondent.
Learned Assistant Public Prosecutor is present for the State-Respondent on advance notice and waives formal notice.
Call for the records from the Learned Trial Court.
List on 12-06-2024.
Heard Learned Counsel for the parties on I.A. No.01 of 2024 which is a petition for suspension of sentence and enlargement of the Petitioner on bail.
Petition rejected.
Order pronounced orally in open Court.
Detailed Order vide separate sheets of paper.
I.A. No.01 of 2024 disposed of.