KAVINDRA SINGH CHOUHAN Vs. STATE OF M.P.

JUDGEMENT

(1.) Heard on the question of admission

(2.) The appeal is admitted for final hearing.

(3.) Also heard on I.A. No.29794/2021, a repeat (2nd) application filed u/s. 389(1) of Cr.P.C. for suspension of a custodial sentence. The first application for suspension of the custodial sentence was allowed for a temporary period of one month due to the marriage of the son of the appellant. Thereafter, the appellant has surrendered and was sent to jail, hence the present repeat application for suspension of a custodial sentence.