BALLA Vs. STATE OF MADHYA PRADESH

JUDGEMENT

(1.) Heard on I.A.No. 18928 of 2022, an application under Sec. 397(1) of Cr.P.C. for suspension of sentence and grant of bail to the petitioners.

(2.) At the very outset, learned counsel for the petitioners seeks for and is granted permission to withdraw I.A. No. 18928 of 2022 in respect to petitioner No. 1 - Balla @ Balram.

(3.) Accordingly, I.A. No. 18928 of 2022 is dismissed as withdraw in respect to petitioner No. 1 - Balla @ Balram.