BHAIYALAL ADIVASHI Vs. STATE OF M.P.

JUDGEMENT

(1.) Shri Prakhar Naveriya, learned counsel for the appellant does not wish to press I.A. No.28046/2023, which is an application for suspension of sentence and grant of bail to appellant and prays for hearing the appeal finally.

(2.) Accordingly, I.A. No.28046/2023 is dismissed as not pressed.

(3.) With the consent of the learned counsel for the parties, this appeal is heard finally.