Ramu @ Ramotar vs The State Of Madhya Pradesh
2021 Latest Caselaw 4334 MP

                                              1                             CRA-3528-2021
                 The High Court Of Madhya Pradesh
                            CRA-3528-2021
                          (RAMU @ RAMOTAR Vs THE STATE OF MADHYA PRADESH)

          4
          Gwalior, Dated : 13-08-2021
                Heard through Video Conferencing.
                Shri Anshu Gupta, learned counsel for the appellant.
                Shri   A.K.    Nirankari,     learned   Public   Prosecutor,    for   the
         respondent/State.

Heard on admission.

Appeal appears to be arguable. Admitted for final hearing.

From theparagraph 52 of the judgment it is reflected that the appellant is a habitual offender under the NDPS Act.

Appellant's counsel is directed to apprise this Court regarding the outcome of the criminal cases.

At this stage, the counsel for the appellant prays for withdrawal of I.A.No.19277/2021, an application for suspension of sentence of appellant.

Prayer is allowed.

I.A.No.19277/2021 is dismissed as withdrawn. At the time of filing the repeat application, appellant's counsel is directed to pointing out the outcome of the criminal cases of the appellant.

(VISHAL MISHRA) JUDGE

mani

SUBASRI MANI 2021.08.16 11:37:34

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