Madhya Pradesh High Court
Khemaji vs The State Of Madhya Pradesh on 7 August, 2015
CRA-705-2008
(KHEMAJI Vs THE STATE OF MADHYA PRADESH)
07-08-2015
Shri Abhilash Dey, learned counsel for the appellant.
Shri Vivek Lakhera, learned Panel Lawyer for the
respondent/State.
Heard on I.A. No.11611/2015, which is an application for suspension of jail sentence and grant of bail filed on behalf of appellant Khemraj.
After arguing at length, learned counsel for the appellant seeks leave to withdraw this application. Prayer is accepted.
I.A. No.11611/2015 is dismissed as withdrawn. However, keeping in view the jail sentence suffered by the appellant by now, the office is directed to list this case for final hearing under the caption âHigh Court expedited casesâ (SHANTANU KEMKAR) (G.S. SOLANKI) JUDGE JUDGE