GOVIND SINGH GOND Vs. STATE OF MADHYA PRADESH

JUDGEMENT

(1.) Heard on I.A.No.16508/2025, which is first application 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 Govind Singh Gond.

(2.) Learned counsel for the appellant prays for withdrawal of the aforesaid application.

(3.) I.A.No.16508/2025 is accordingly dismissed as withdrawn.