Madhya Pradesh High Court
Pawan Giri vs The State Of Madhya Pradesh on 13 June, 2023
Author: Deepak Kumar Agarwal
Bench: Deepak Kumar Agarwal
1 IN THE HIGH COURT OF MADHYA PRADESH AT GWALIOR CRA No. 4205 of 2023 (PAWAN GIRI Vs THE STATE OF MADHYA PRADESH) Dated : 13-06-2023 Shri Gaurav Mishra, learned counsel for appellant.
Shri Pramod Pachori, learned Public Prosecutor for State. Learned counsel for the appellants seeks and is permitted to withdraw I.A. No.10157/2023, first application for suspension of sentence and grant of bail moved on behalf of appellant-Pawan.
Accordingly, I.A. No.10157/2023 stands dismissed as withdrawn.
(DEEPAK KUMAR AGARWAL) JUDGE ojha Signature Not Verified Signed by: YOGENDRA OJHA Signing time: 6/13/2023 5:47:37 PM