LAWS(MPH)-2020-7-334

RAKESH & ANR. Vs. STATE OF M.P

Decided On July 03, 2020
Rakesh And Anr. Appellant
V/S
STATE OF M.P Respondents

JUDGEMENT

(1.) Matter is heard through Video Conferencing.

(2.) I.A. No. 6711/2020, an application for urgent hearing, is taken up, considered and allowed for the reasons mentioned therein.

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