MUNSHIKHA Vs. STATE OF MADHYA PRADESH

JUDGEMENT

(1.) Heard on I.A. No. 6377/2024, an application filed under Sec. 482 read with Sec. 389 of Cr.P.C. for temporary suspension.

(2.) Learned counsel for the appellant has submitted that another application for temporary suspension has been filed, hence, this application has become infructous.

(3.) With the aforesaid, I.A. No. 6377/2024 stands dismissed having been rendered infructous.