Vikas Gulati vs The State Of Madhya Pradesh
2023 Latest Caselaw 22125 MP

Madhya Pradesh High Court

Vikas Gulati vs The State Of Madhya Pradesh on 21 December, 2023

Author: Prem Narayan Singh

Bench: Prem Narayan Singh

                                                                  1
                                           IN THE HIGH COURT OF MADHYA PRADESH
                                                         AT INDORE
                                                           CRR No. 3465 of 2023
                                             (JINESH JAIN AND OTHERS Vs THE STATE OF MADHYA PRADESH)

                                                                CRR/03306/2023
                           Dated : 21-12-2023
                                     Shri Praneesha Nayyar, learned counsel for the petitioner .

                                     Ms. Vinita Dwivedi, learned Panel Lawyer for the respondent/State.

Heard on the question of admission. The appeal is admitted for final hearing.

Also heard on I.A. Nos. 11700/2023, an application suspension of jail sentence and grant of bail and 11948/2023, application for stay operation of the impugned judgment.

Learned counsel for the appellant prays for withdrawal of I.A. Nos. 11700/2023 and 11948/2023.

Prayer is allowed.

In view of above, I.A. Nos. 11700/2023 & 11948/2023 is dismissed as withdrawn.

Let the record of the Court below be called for.

List the matter for final hearing in due course.

(PREM NARAYAN SINGH) JUDGE

Vindesh