LAWS(MPH)-2020-6-41

SHEELA AHIRWAR Vs. STATE OF MP

Decided On June 03, 2020
Sheela Ahirwar Appellant
V/S
STATE OF MP Respondents

JUDGEMENT

(1.) Heard finally through Video Conferencing.

(2.) Case diary is available.

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