LAWS(MPH)-2020-6-211

LALJIRAM Vs. STATE OF MADHYA PRADESH

Decided On June 03, 2020
LALJIRAM Appellant
V/S
STATE OF MADHYA PRADESH Respondents

JUDGEMENT

(1.) Case diary is available.

(2.) Heard finally, through video conferencing.

(3.) This application under Section 439 of Cr.P.C. has been filed for grant of bail.