RAVI TOMAR Vs. STATE OF M.P.

JUDGEMENT

(1.) Matter is heard through Video Conferencing.

(2.) I.A. No. 4005/2020, an application for exemption from filing the certified copy of order passed by this Court in MCRC No. 8374/2020 as well as for urgent hearing, is taken up, considered and allowed for the reasons mentioned therein. The applicant is hereby exempted from filing the certified copy of order passed by this Court in MCRC No. 8374/2020.

(3.) This is second application under Section 439 of CrPC for grant of bail.