Madhya Pradesh High Court
Dilip vs The State Of Madhya Pradesh on 1 October, 2020
Author: Sunil Kumar Awasthi
Bench: Sunil Kumar Awasthi
1
High Court of Madhya Pradesh, Jabalpur
Bench at Indore
Criminal Appeal No.6344/2018
Indore, Dated 01.10.2020
Mr. Vishal Patidar, learned counsel for appellant Dilip
s/o Ramesh Chandra Katariya.
Mr. Sameer Verma, learned Panel Lawyer for the
respondent / State of Madhya Pradesh.
Heard on IA No.6352/2020, repeat (third) application under Section 389 (1) of the Code of Criminal Procedure, 1973 for suspension of custodial sentence and grant of bail filed on behalf of appellant Dilip s/o Ramesh Chandra Katariya.
After arguing for some time on the merits of the matter, learned counsel for the appellant seeks leave of this Court to withdraw interlocutory application with liberty to renew the prayer for suspension of custodial sentence and grant of bail to the appellant, after completion of three years of actual jail sentence out of total five years of jail sentence awarded to him.
Prayer is allowed.
With the aforesaid liberty, IA No.6352/2020 is dismissed as withdrawn.
IA No.6325/2020, an application for urgent hearing during COVID-19 outbreak through Video Conferencing also stands disposed of.
(S.K. Awasthi) Judge rcp Digitally signed by Ramesh Chandra Pithawe Ramesh Chandra Pithawe DN: c=IN, o=High Court of Madhya Pradesh Bench Indore, postalCode=452001, st=Madhya Pradesh, 2.5.4.20=dbcd6478673ed1cb472bfe4ff530b412bf73787574d3713fa86db0de124035d6, cn=Ramesh Chandra Pithawe Date: 2020.10.03 10:32:11 +05'30'