Madhya Pradesh High Court
Heeralal @ Heera vs The State Of Madhya Pradesh on 16 March, 2018
THE HIGH COURT OF MADHYA PRADESH
Cr.A. No.1758/2017
(Heeralal @ Heeru Vs. State of M.P.)
Indore dated :16/03/2018
Shri Piyush Dubey, learned counsel for the appellant.
Ms. Nidhi Bohra, learned Govt. Advocate for the
respondent/State.
Heard learned counsel for the parties on IA No. 8904/2017, an application filed under Section 389(1) of the Cr.P.C. moved on behalf of appellant-Heeralal @ Heeru for suspension of jail sentence and for grant of bail.
After arguing for some time, learned counsel for the applicant seeks permission of this Court to withdraw this application.
Prayer is allowed.
Accordingly, IA No.8904/2017 is dismissed as withdrawn .
List the appeal for final hearing in due course.
(S.K. Awasthi) Judge skt Digitally signed by Santosh Kumar Tiwari Date: 2018.03.16 16:40:28 +05'30'