LAWS(MPH)-2020-8-29

COLLECTOR SINGH Vs. STATE OF M.P.

Decided On August 05, 2020
Collector Singh Appellant
V/S
STATE OF M.P. Respondents

JUDGEMENT

(1.) Heard through video conferencing.

(2.) Case dairy is available.

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