Gordhan @ Govardhan vs The State Of Madhya Pradesh
2021 Latest Caselaw 5417 MP

                                                                                1                                  CRA-305-2017
                                                      The High Court Of Madhya Pradesh
                                                                 CRA-305-2017
                                                            (GORDHAN @ GOVARDHAN Vs THE STATE OF MADHYA PRADESH)

                                             13
                                             Indore, Dated : 14-09-2021
                                                     Heard through Video Conferencing.
                                                     Shri N. Dave, learned counsel for the appellant.
                                                     Shri A.S. Sisodiya, learned counsel for the respondent/State.

I.A. No.16009/2021, repeat application for grant of suspension is taken up.

When his attention was drawn to para no.59 of the judgment, counsel for the appellant seeks to withdraw the application.

Other side has no objection. Prayer is allowed.

Application is dismissed as withdrawn.

                                               (SUJOY PAUL)                                                (ANIL VERMA)
                                                  JUDGE                                                         JUDGE


                                              amit

Signature Not Verified VerifiedDigitally Digitally signed by SAN AMIT KUMAR Date: 2021.09.15 14:43:24 IST