Madhya Pradesh High Court
Nagendra Singh @ Bhaiyan vs The State Of Madhya Pradesh on 24 June, 2022
Author: Sujoy Paul
Bench: Sujoy Paul
1 IN THE HIGH COURT OF MADHYA PRADESH AT JABALPUR CRA No. 8466 of 2018 (NAGENDRA SINGH @ BHAIYAN Vs THE STATE OF MADHYA PRADESH) Dated : 24-06-2022 Shri Ashish Tiwari, counsel for the appellant.
Shri A.S. Baghel, Dy. GA for the State. Learned counsel for the appellant, after arguing for sometime, seeks to withdraw I.A. No. 7067/2021, which is third application for suspension of sentence and grant of bail to the appellant.
Learned Dy. GA has no objection.
Accordingly, I.A. No. 7067/2021 is dismissed as withdrawn with liberty to renew the prayer at appropriate stage.
(SUJOY PAUL) (SMT. ANJULI PALO)
JUDGE JUDGE
PB
Digitally signed by
PRADYUMNA BARVE
Date: 2022.06.24
18:02:58 +05'30'