LAWS(MPH)-2020-6-574

RAJEEV GOVILA Vs. STATE OF M.P.

Decided On June 11, 2020
Rajeev Govila Appellant
V/S
STATE OF M.P. Respondents

JUDGEMENT

(1.) Case diary is perused.

(2.) Learned counsel for the rival parties are heard through Video Conferencing.

(3.) The petitioner has filed this second repeat application u/S.439 Cr.P.C . for grant of bail after rejection of earlier one on merits vide order dated 20/03/2020 passed in M.Cr.C.No.9476/2020 with liberty to come again after filing of chargesheet.