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Allahabad HC: Suspension of Sentence Plea Need Not Take Priority if Appeal is Ready - (29 Jul 2026)

CRIMINAL

Allahabad High Court held that if parties are ready to argue a criminal appeal or revision on merits, an application for suspension of sentence need not be prioritized, and the court may instead proceed with the final disposal of the appeal or revision.

Tags : SUSPENSION OF SENTENCE; APPEAL; PRIORITY  

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