AJAY @ AJJU Vs. STATE OF MADHYA PRADESH

JUDGEMENT

(1.) Learned counsel for the appellant seeks to withdraw I.A. No.7620/2020 for suspension of sentence and grant of bail to the appellant No.2-Satish, as he has already been granted bail by this Court vide order dated 25.02.2019.

(2.) Accordingly, said I.A. stands dismissed as withdrawn.

(3.) Now, heard on I.A.No.8544/2020, which is second application for suspension of sentence and grant of bail to appellant No.1-Ajay 2 Ajju. The first application was dismissed as not pressed vide order dated 25.02.2019.