Madhya Pradesh High Court
Rasheed Khan @ Guddu Supari vs The State Of Madhya Pradesh on 6 January, 2026
1 CRA-2147-2014
IN THE HIGH COURT OF MADHYA PRADESH
AT JABALPUR
CRA No. 2147 of 2014
(RASHEED KHAN @ GUDDU SUPARI Vs THE STATE OF MADHYA PRADESH )
Dated : 06-01-2026
Shri Vivek Agrawal - Advocate for the appellant.
Shri Yash Soni - Public Prosecutor for the respondent/State.
After arguing for sometime, learned counsel for the appellant prays for withdrawal of I.A.No.18909 of 2025, an application for suspension of sentence and grant of bail to the appellant with liberty to renew the prayer after some reasonable time.
Prayer allowed.
With the aforesaid liberty, I.A. No.18909 of 2025 is dismissed as withdrawn.
(VIVEK KUMAR SINGH) (AJAY KUMAR NIRANKARI)
JUDGE JUDGE
SSL
Signature Not Verified
Signed by: SHALINI
LANDGE
Signing time: 07-01-2026
14:51:17