Madhya Pradesh High Court
Mohansingh vs The State Of Madhya Pradesh on 10 May, 2022
Author: Rajendra Kumar Verma
Bench: Rajendra Kumar Verma
1 IN THE HIGH COURT OF MADHYA PRADESH AT INDORE CRA No. 295 of 2022 (MOHANSINGH AND OTHERS Vs THE STATE OF MADHYA PRADESH) Dated : 10-05-2022 Ms. Swati Ukhale, learned counsel for the appellant.
Shri Rajesh Joshi G.A. appearing on behalf of Advocate General/State. Heard on I.A. No.6254/2022, second application for suspension of jail sentence filed on behalf of appellant no.1/Mohansingh.
First application was dismissed on merits vide order dated 13.03.2022 by this Court.
Counsel for the appellant prays for withdrawal of the application. Prayer is allowed.
I.A. No.6254/2022 is dismissed as withdrawn.
(RAJENDRA KUMAR (VERMA))
JUDGE
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Date: 2022.05.13
11:19:23 IST