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AIROnline 2020 MP 777
Madhya Pradesh High Court
Hon'ble Judge(s): Shailendra Shukla , J

Criminal P.C. (2 of 1974) , S.389(1)— Suspension of sentence - Matter involving bribe - Considering accused spending substantial time in jail and appeal not likely to be heard finally in near future - Substantive jail sentence suspended. (Para 6)

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