Dharmendra Gurjar vs The State Of Madhya Pradesh
2023 Latest Caselaw 11275 MP

IN THE HIGH COURT OF MADHYA PRADESH AT GWALIOR CRA No. 5635 of 2023 (DHARMENDRA GURJAR Vs THE STATE OF MADHYA PRADESH)

Dated : 19-07-2023 Shri R.K. Sharma - Senior Advocate with Shri M.K. Chaudhary -

Advocate for the appellant.

Shri R.S. Kushwaha - Deputy Advocate General for the State. Learned counsel for the applicant through Regulations No.821 and 823 of Madhya Pradesh Police Regulations with the aid of the Identification of Prisoners Act 1920 and relied upon the judgment rendered by the Apex Court in

the case S. Gopal Reddy Vs. State of M.P. reported in 1996 (4) SCC 596 advanced arguments.

After arguing for a while, learned counsel for the appellant prays for withdrawal of I.A. No.12578/2023 which is an application for grant of suspension of sentence with liberty to renew the prayer after some reasonable period.

Prayer noted.

Accordingly, I.A. No.12578/2023 stands dismissed as withdrawn with aforesaid liberty.

(ANAND PATHAK) JUDGE

Rashid

Signature Not Verified Signed by: RASHID KHAN Signing time: 20-07-2023 11:01:57 AM