Madhya Pradesh High Court
Sonu Sharma vs The State Of Madhya Pradesh on 23 September, 2022
Author: Gurpal Singh Ahluwalia
Bench: Gurpal Singh Ahluwalia
1 THE HIGH COURT OF MADHYA PRADESH AT GWALIOR CRA No. 2190 of 2022 (SONU SHARMA Vs THE STATE OF MADHYA PRADESH) Dated : 23-09-2022 Shri Vinod Kumar Sharma, Advocate for the appellant. Shri C.P. Singh, Panel Lawyer for the State. Heard on I.A.No.8907/2022. This is an application for suspension of sentence and grant of bail on behalf of appellant.
The appellant has been convicted for the following offence :-
Conviction U/s Sentence Fine Default (in lieu of fine) 392 of IPC r/w 4 years R.I. 1,000/- 3 months R.I. Section 11/13 of MPDVPK Act In view of the detailed order passed today in Criminal Appeal No.1726/2022 by which the the application for suspension of sentence and grant of bail filed on behalf of Tannu Sen has been rejected, counsel for the appellant seeks permission of this Court to withdraw this application.
It is, accordingly, dismissed as withdrawn.
(G.S. Ahluwalia)
Aman Judge
AMAN TIWARI
2022.09.23 19:15:35
+05'30'