Madhya Pradesh High Court
Santo @ Sanni vs The State Of M.P. on 15 December, 2021
Author: Rohit Arya
Bench: Rohit Arya
1 CRA-4446-2021
The High Court Of Madhya Pradesh
CRA No. 4446 of 2021
(SANTO @ SANNI Vs THE STATE OF M.P.)
Gwalior, Dated : 15-12-2021
Shri Ashok jain, learned counsel for the appellant.
Shri Lokendra Shrivastava, learned Public Prosecutor for
respondent/State.
Learned counsel for appellant, after arguing for a while, seeks leave of this Court to withdraw I.A.No.23816/2021, first application under Section 389(1) Cr.P.C. filed on behalf of sole appellant for suspension of sentence and grant of bail.
Prayer accepted.
Accordingly, I.A.No.23816/2021 stands dismissed as withdrawn.
(ROHIT ARYA) (DEEPAK KUMAR AGARWAL)
JUDGE JUDGE
(Dubey)
Digitally signed by SUNEEL DUBEY
SUNEE
DN: c=IN, o=HIGH COURT OF MADHYA PRADESH BENCH GWALIOR, ou=HIGH COURT OF MADHYA PRADESH BENCH GWALIOR, postalCode=474001, L st=Madhya Pradesh, 2.5.4.20=157244b0239a6fd662b29 b00a11fc66a5e160f585aa7a92425f 380d476b32818, pseudonym=046B231C591E29491 DUBEY F36ABD156EBF3A713937186, serialNumber=4009CAE962958E01 9ADDF04E87EFD5C07FA5D0C385 32D550F61B55401A275B8C, cn=SUNEEL DUBEY Date: 2021.12.15 21:44:48 -08'00'