Deepak @ Chhotu Kori vs The State Of Madhya Pradesh
2023 Latest Caselaw 4038 MP

                                                             1
                                      IN THE HIGH COURT OF MADHYA PRADESH
                                                   AT JABALPUR
                                                      CRA No. 1554 of 2023
                                   (DEEPAK @ CHHOTU KORI AND OTHERS Vs THE STATE OF MADHYA PRADESH)

                         Dated : 14-03-2023
                                 Mr. Ghan Shyam Pandey - Advocate for the appellants.

                                 Mr. Akhilendra Singh - Government Advocate for the respondent/State.

After arguing for quite some time, learned counsel for the appellants seeks to withdraw I.A.No.2084 of 2023 for suspension of sentence and grant of bail to appellant No.2 Santosh @ Fundi with a liberty to renew it after one year

from the date of judgment.

Learned Government Advocate has no objection.

I.A.No.2084 of 2023 is dismissed as withdrawn with the liberty prayed for.

                            (SUJOY PAUL)                                 (AMAR NATH (KESHARWANI))
                               JUDGE                                              JUDGE

                         manju




Signature Not Verified
Signed by: MANJU
Signing time:
3/16/2023 4:11:11 PM