MUKESH VISHWAKARMA Vs. STATE OF MADHYA PRADESH

JUDGEMENT

(1.) Learned counsel for the appellant prays for withdrawal of I.A. No.27944/2025, which is third application for suspension of sentence and grant of bail to the appellant.

(2.) Accordingly, I.A. No.27944/2025 is dismissed as withdrawn.

(3.) With the consent of learned counsel for the parties, case is taken up for final disposal at motion stage.