Madhya Pradesh High Court
Juvenile X vs The State Of Madhya Pradesh on 7 July, 2022
Author: Vivek Rusia
Bench: Vivek Rusia
1
IN THE HIGH COURT OF MADHYA PRADESH
AT INDORE
CRA No. 3771 of 2021
(JUVENILE X AND OTHERS Vs THE STATE OF MADHYA PRADESH AND OTHERS)
Dated : 07-07-2022
Shri Amit Dube, learned counsel for the appellant.
Shri Bhaskar Agrawal, learned Govt. Advocate for the respondent State.
At the very outset, counsel for the appellant prays for withdrawal of I.A.No.16446/2021 which is first application for suspension of sentence filed on behalf of the appellants.
According to counsel for the appellants, he will file an application for suspension of sentence after receipt of report from Juvenile Justice Board under Section 20 of The Juvenile Justice (Care and Protection of Children) Act, 2000.
Prayer allowed.
I.A.No.16446/2021 is dismissed as withdrawn.
(VIVEK RUSIA) (ANIL VERMA)
JUDGE JUDGE
das
Digitally signed by
REENA PARTHO
SARKAR
Date: 2022.07.08
10:36:16 +05'30'