Fattu @ Fattum vs The State Of Madhya Pradesh
2022 Latest Caselaw 12993 MP

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                                       IN THE HIGH COURT OF MADHYA PRADESH
                                                    AT JABALPUR
                                                      CRA No. 6498 of 2022
                                       (FATTU @ FATTUM AND OTHERS Vs THE STATE OF MADHYA PRADESH)

                          Dated : 26-09-2022
                                Shri S.K. Patel, counsel for the appellants.

                                Shri Puneet Shroti, Panel Lawyer for the respondent-State.

Heard on the question of admission. Perused the impugned judgment and record of the court below. Appeal seems to be arguable, hence admitted for final hearing. Heard on IA No. 16183/2022, which is first application for suspension

of sentence and grant of bail to appellant No. 5.

Learned counsel for the appellants seeks withdrawal of the application with liberty to review the same after a period of six months.

IA No. 16183/2022 is dismissed as withdrawn with the aforesaid liberty.

(SANJAY DWIVEDI) JUDGE

RAGHVENDRA

Signature Not Verified Signed by: RAGHVENDRA SHARAN SHUKLA Signing time: 9/27/2022 12:21:18 PM