Madhya Pradesh High Court
Sunil Choudhary vs The State Of Madhya Pradesh on 1 September, 2022
Author: Anjuli Palo
Bench: Anjuli Palo
1 IN THE HIGH COURT OF MADHYA PRADESH AT JABALPUR CRA No. 5707 of 2022 (SUNIL CHOUDHARY AND OTHERS Vs THE STATE OF MADHYA PRADESH) Dated : 01-09-2022 Shri A.K. Shah, learned counsel for the appellant.
Shri Akshay Namdeo, learned Govt. Advocate for the State. Heard on admission.
Admit.
Also Heard on I.A. No.12464/2022, which is application for suspension of sentence and grant of bail to the appellant.
After arguing at some length, learned counsel for the appellant prays for withdrawal of this application.
Prayer is allowed.
Accordingly, I.A. No.12464/2022 is dismissed as withdrawn.
(SMT. ANJULI PALO) JUDGE rj Signature Not Verified SAN Digitally signed by RAJESH KUMAR JYOTISHI Date: 2022.09.01 18:43:09 IST