Gore @ Udaypratap vs The State Of Madhya Pradesh
2022 Latest Caselaw 353 MP

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                      THE HIGH COURT OF MADHYA PRADESH
                                 CRA No.2915/2019
                          Gore @ Udaypratap vs. State of M.P.

          Gwalior, Dated : 06/01/2022

                Shri Sushil Goswami, Counsel for the appellant.

                Shri A.P.S. Tomar, Panel Lawyer for the State.

                The judgment by the Trial Court was pronounced on 21.6.2016

          and the appellant was not present on the said date and he was arrested

          later on and has been awarded the jail sentence on 26.2.2019.

                In view of the order dated 16.9.2021, the appellant has filed the

          copy of order dated 8.8.2019 passed by Additional Sessions Judge,

          Mainpuri (U.P.).

                The reasons for absence of the appellant on the date of delivery of

          original judgment cannot be said to be sufficient.

                At this stage, the counsel for the appellant seeks permission of this

          Court to withdraw the second application (I.A. No.20146/2021) for

          suspension of sentence and grant of bail.

                The    application     (I.A.No.20146/2021)       is    dismissed   as

          withdrawn.

                                                                      (G.S. Ahluwalia)
 (alok)                                                                     Judge




ALOK KUMAR
2022.01.06

16:48:39 +05'30'