Madhya Pradesh High Court
Durgesh Singh Bhadauria vs State Of M.P. on 23 February, 2018
THE HIGH COURT OF MADHYA PRADESH
CRA-427-2007
(DURGESH SINGH BHADAURIA Vs STATE OF M.P. )
14
Gwalior, Dated : 23-02-2018
Shri L.S. Chauhan, Advocate for the appellant.
Shri Vivek Mishra, Public Prosecutor for the respondent/State.
Learned counsel for the appellant seeks and is permitted to withdraw I.A. No. 6907/17, 13th repeat application for suspension of sh sentence moved on behalf of appellant -Durgesh Singh Bahdoriya as it e is submitted that the appellant has completed more than 12 years of ad incarceration and therefore, he is ready and willing to argue the matter Pr on any Saturday before the Special Bench in the month of March, 2018.
a Accordingly, I.A. No. 6907/17 stands dismissed as withdrawn.
hy Let the case be taken up on any Saturday in the month of March, ad 2018.
M
(SHEEL NAGU) (G.S. AHLUWALIA)
of
JUDGE JUDGE
rt
ou
C
ojha
h
ig
H
Digitally signed
by YOGENDRA
OJHA
Date: 2018.02.24
10:37:32 -08'00'