Madhya Pradesh High Court
Chunnilal @ Lalu Rathor vs The State Of Madhya Pradesh on 29 February, 2016
CRA-623-2015
(CHUNNILAL @ LALU RATHOR Vs THE STATE OF MADHYA PRADESH)
29-02-2016
Shri Deepak Ku. Singh, learned counsel for the appellant.
Shri Anubhav Jain, Panel Lawyer for respondent/State.
Heard on I.A. No.1083/2016, which is an application for suspension of sentence and grant of bail to appellant Chunnilal @ Lalu Rathor. At this stage, learned counsel for the appellant does not wish to press this application and seeks liberty to file afresh after completing half of the sentence by appellant Chunnilal @ Lalu Rathor, if the final hearing of this appeal is not possible.
Accordingly, I.A. No.1083/2016 is hereby dismissed as not pressed with the aforesaid liberty.
(J.K. MAHESHWARI) JUDGE