SURESH SINGH Vs. STATE OF MADHYA PRADESH

JUDGEMENT

(1.) Matter was listed for consideration of I.A.No.373/2021, which is 5th application for suspension of jail sentence of appellant Suresh Singh who has been convicted by the Special Judge, SC/ST (Prevention of Atrocities) Act, 1989, Mandsaur in S.S.T.No.52/2012 vide judgment dated 23.10.2013 and sentenced the appellant as under :-

(2.) During the course of submission, learned counsel seeks to withdraw the suspension of jail sentence application and further seeks to make final submissions on the criminal appeal.

(3.) Consequently, I.A.No.373/2021, stands dismissed as withdrawn.