Santosh Kudape vs The State Of Madhya Pradesh
2022 Latest Caselaw 345 MP

1 CRA-5393-2021 The High Court Of Madhya Pradesh CRA No. 5393 of 2021 (SANTOSH KUDAPE Vs THE STATE OF MADHYA PRADESH)

Jabalpur, Dated : 06-01-2022 Shri Kashi Ram Patel, counsel for the appellant.

Shri Surdeep Khampariya, Panel Lawyer for the State. I.A. No.16412/2021 is the first application under Section 389(1) of CrPC for suspension of sentence to the appellant who stands convicted under Section 304B of IPC and has been awarded punishment for 7 years' R.I. and to pay fine of Rs.3000/- with default stipulation vide judgment dated

25.08.2021 passed by the Third Additional Sessions Judge, Seoni in S.T. No.3/2020.

After arguing at length, the ld. counsel for the appellant seeks permission of the Court to withdraw the application.

Permission is granted.

Consequently, I.A. No.16412/2021 is dismissed as withdrawn. Being an admitted appeal, let it be listed for final hearing in due course.

(VIRENDER SINGH) JUDGE

vinod

Signature Not Verified SAN

Digitally signed by VINOD VISHWAKARMA Date: 2022.01.07 17:20:17 IST