Madhya Pradesh High Court
Mueenuddin @ Mohiuddin vs The State Of Madhya Pradesh on 2 September, 2014
Criminal Appeal No. 127 of 2013
02.09.2014
None for the appellant.
Shri Amit Sharma, learned PL for respondent-State.
In the absence of appellant's counsel IA No. 17088/14, an application for suspension of remaining jail sentence and grant of bail is hereby dismissed for want of prosecution.
(U. C. Maheshwari) (Sushil Kumar Gupta)
Judge Judge
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