ROOP SINGH Vs. STATE OF M.P

JUDGEMENT

(1.) I.A. No. 6833/2020, an application for urgent hearing, I.A. No. 6831/2020, an application for permission to file the application without certified copy of the order of the trial Court, notarized affidavit and Bar Stamp, I.A. No.6832/2020, an application for submitting declaration and I.A. No.7963/2020, an application under Section 301 (2) of CrPC on behalf of the complainant, are taken up, considered and allowed for the reasons mentioned therein.

(2.) Shri Vinod Kumar Dhakad, Advocate and his associates are permitted to appear on behalf of the complainant and to assist the State counsel.

(3.) This is the first bail application u/S.439 Cr.P.C filed by the applicant for grant of bail.