BANTU BASOR Vs. STATE OF MADHYA PRADESH

JUDGEMENT

(1.) Learned counsel for the appellants prays for withdrawal of I.A. No.783/2026, which is third application filed on behalf of appellant No.2 Patiraj Basor and appellant No.3 Udal Basor for suspension of sentence and grant of bail.

(2.) Accordingly, I.A. No.783/2026 is dismissed as withdrawn.

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