GOVARDHAN Vs. STATE OF MADHYA PRADESH

JUDGEMENT

(1.) Learned counsel for the appellants prays for withdrawal of I.A. No.14986/2023 by submitting that the said application has becomes infructuous.

(2.) In view of the aforesaid, I.A. No.14986/2023 is dismissed as having been rendered infructuous.

(3.) Heard on I.A. No.14985/2023, which is an application filed under Sec. 389(1) of Cr.P.C. for suspension of jail sentence and grant of bail moved on behalf of appellants - Govardhan, Ramesh and Gangaram.