Madhya Pradesh High Court
Chaman vs The State Of Madhya Pradesh on 19 March, 2021
Author: Sujoy Paul
Bench: Sujoy Paul
1 CRA-1525-2015 The High Court Of Madhya Pradesh CRA-1525-2015 (CHAMAN Vs THE STATE OF MADHYA PRADESH) 4 Indore, Dated : 19-03-2021 Shri MA Bohra, learned counsel for the appellant. Shri Bhaskar Agrawal, learned Govt. Advocate for the State. After arguing the matter for sometime, Shri Dwivedi seeks to withdraw IA No.3120/21 for suspension of sentence with liberty to file afresh at appropriate stage.
Shri Agrawal, learned GA has no objection. IA is dismissed as withdrawn with the liberty prayed for.
(SUJOY PAUL) (VIVEK RUSIA)
JUDGE JUDGE
soumya
Digitally signed
by Ravi Prakash
Date: 2021.03.19
17:41:34 +05'30'