RAJU BAMHNE Vs. THE STATE OF MADHYA PRADESH

JUDGEMENT

(1.) AT the outset, appellant's counsel seeks permission to withdraw IA No. 12889/12, a repeat application for suspension of jail sentence and grant of bail to the appellant as not pressed with liberty to revive the prayer in compliance of the order dated 29.8.2011. Considering his prayer such IA is dismissed as withdrawn and not pressed with liberty, aforesaid.