Madhya Pradesh High Court
Netrapal Lodhi vs The State Of Madhya Pradesh on 18 July, 2023
Author: Rohit Arya
Bench: Rohit Arya
1
IN THE HIGH COURT OF MADHYA PRADESH
AT GWALIOR
CRA No. 8840 of 2019
(NETRAPAL LODHI Vs THE STATE OF MADHYA PRADESH)
Dated : 18-07-2023
Shri Raghuvir Singh - Advocate for the appellant.
Ms. Anjali Gyanani - Public Prosecutor for the respondent/State.
Learned counsel for the appellant seeks leave of this Court to withdraw I.A. No.7623/2021, which is first application under Section 389(1) of Cr.P.C. moved on behalf of appellant- Netrapal Lodhi for suspension of sentence and grant of bail.
Prayer accepted.
Accordingly, I.A. No.7623/2021 stands dismissed as withdrawn.
(ROHIT ARYA) (SANJEEV S KALGAONKAR)
JUDGE JUDGE
Monika
Signature Not Verified
Signed by: MONIKA
SHARMA
Signing time: 19-07-2023
11:02:02 AM