Madhya Pradesh High Court
Nikki vs The State Of Madhya Pradesh on 22 September, 2025
1 CRA-4365-2023 IN THE HIGH COURT OF MADHYA PRADESH AT JABALPUR CRA No. 4365 of 2023 (NIKKI Vs THE STATE OF MADHYA PRADESH ) Dated : 22-09-2025 Shri Paras Kant Jain - Advocate for the appellant.
Shri Arvind Singh- Govt. Advocate for the State.
After arguing for sometime, learned counsel for the appellant prays for withdrawal of I.A. No.25226 of 2023, an application for suspension of sentence and grant of bail to the appellant with liberty to repeat the same after some reasonable time.
Prayer allowed.
Accordingly, I.A. No.25226 of 2023 is dismissed as withdrawn with the aforesaid liberty.
List the case along with CRA No.960/2022.
(VIVEK KUMAR SINGH) (RAMKUMAR CHOUBEY)
JUDGE JUDGE
Ansari
Signature Not Verified
Signed by: MANZOOR
AHMED
Signing time: 23-09-2025
14:39:24