DEEPAK Vs. STATE OF M.P.

JUDGEMENT

(1.) Heard on I.A.No.15469/2025 and I.A.No.12906/2025, which are first applications filed under Sec. 389(1) of the Code of Criminal Procedure, 1973 (for short "Cr.P.C") for suspension of sentence and grant of bail to the appellant Deepak @ Golu in Criminal Appeal No.3618/2025 and the appellant Rikesh @ Guddu in Criminal Appeal No.5236/2025.

(2.) Shri Sanjay Sharma, Advocate and Smt.Archana Tiwari, Advocate for the appellants pray for withdrawal of the aforesaid applications.

(3.) I.A.No.15469/2025 and I.A.No.12906/2025 are accordingly dismissed as withdrawn.