Gambhir Singh vs The State Of Madhya Pradesh
2022 Latest Caselaw 3270 MP

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                       HIGH COURT OF MADHYA PRADESH,
                                 BENCH AT GWALIOR
                                   CRA-708-2016
                        (Gambhir Singh & Ors. Vs. State of M.P.)

        Gwalior, Dated : 08/03/2022

              Shri Jitendra Singh Kushwaha, learned counsel for the appellants.

              Shri Rajesh Shukla, learned Deputy Advocate General for the

        respondent/State.

Learned counsel for the appellants prays for suspension of sentence

of the appellant No.1- Gambhir Singh (IA No.25240/2021) on the basis of

judgment pronounced by Hon'ble Apex Court in the case of State of

Haryana Vs. Chandvir & Ors., reported in (1996) 8 SCC 678.

Learned Deputy Advocate General for the State opposed the prayer

and referred the common object shared by them and relied upon the

judgment rendered by Hon'ble Apex Court in the case of State of M.P.

Vs. Killu @ Kailash & Ors., reported in (2020) 16 SCC 735.

At this juncture, learned counsel for the appellants seeks

withdrawal of IA No.25240/2021, 3rd application under Section 389(1) of

Cr.P.C. for suspension of sentence and grant of bail moved on behalf of

appellant No.1- Gambhir Singh.

Prayer accepted.

IA No.25240/2021 stands dismissed as withdrawn.

           (ANAND PATHAK)                       (SATISH KUMAR SHARMA)
               JUDGE                                   JUDGE

rahul

Digitally signed by RAHUL SINGH PARIHAR DN: c=IN, o=HIGH COURT OF MADHYA PRADESH BENCH GWALIOR, ou=HIGH COURT OF MADHYA PRADESH BENCH GWALIOR, postalCode=474001, st=Madhya Pradesh, 2.5.4.20=eac942476567cd1b39b3da46068403462fdf82ab676d0cde4 dee473fe77953f5, pseudonym=68E0B84BAE73376CD071289B3D9FE728CE00D487, serialNumber=0275C4F803F94C47998BE5C534E21BDED910FD4AB9 D159B55575E814D05B2EED, cn=RAHUL SINGH PARIHAR Date: 2022.03.09 11:23:49 +05'30'