LAWS(MPH)-2020-8-239

BHIKAM @ VIKRAM Vs. STATE OF MADHYA PRADESH

Decided On August 11, 2020
Bhikam @ Vikram Appellant
V/S
STATE OF MADHYA PRADESH Respondents

JUDGEMENT

(1.) Matter is heard through video conferencing.

(2.) I.A. No.11122/2020, an application for urgent hearing is taken up, considered and allowed for the reasons mentioned therein.

(3.) The applicant has filed this first bail application u/S.439 Cr.P.C for grant of bail.