PINKESH AND OTHERS Vs. STATE OF MADHYA PRADESH

JUDGEMENT

(1.) Heard through video conferencing.

(2.) Despite opportunity granted on 15/06/2020, learned State's counsel again prays for time to make available the case diary.

(3.) Shri Sharma, learned counsel for the applicant opposes the prayer with the submission that the application for bail was filed on 11/05/2020. This Court on 15/06/2020 had given indulgence to make available the case diary and the case was adjourned. Today, the case diary is not available.