Smt. Sona @ Suman vs The State Of Madhya Pradesh
2022 Latest Caselaw 3357 MP

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                             THE HIGH COURT OF MADHYA PRADESH
                                           CRA No. 8080/2021
                         (SMT. SONA @ SUMAN Vs THE STATE OF MADHYA PRADESH)

                   Gwalior, Dated: 09/03/2022

                         Shri D.S. Niranjan, Counsel for appellant.

                         Shri P.P.S. Bajita, Counsel for State.

                         Heard on I.A. No. 33762/2021. This is first application for

                   suspension of sentence and grant of bail to the appellant.

                         In view of the fact that appellant was absconding and the other

                   co-accused persons were convicted and prosecutrix was minor and in

                   the light of judgment passed by Supreme Court in case of Anversinh

                   @ Kiransinh Fatesinh Zala Vs. State of Gujarat by judgment

                   dated 12/01/2021 passed in CRA No.1919/2010, Counsel for

                   appellant seeks permission of this Court to withdraw this application.

                         Accordingly, I.A. No. 33762/2021              is dismissed as

                   withdrawn.

                                                                        (G.S. Ahluwalia)
                                                                             Judge
AMAN TIWARI
2022.03.09

17:54:15 +05'30'