KRISHNA RAJAK Vs. STATE OF MADHYA PRADESH

JUDGEMENT

(1.) Heard on I.A. No. 2921 of 2020, which is an application for exemption from filing certified copy of the orders.

(2.) The application is allowed and the applicant is directed to comply the Video Conferencing and E-Filing Guidelines dated 15-4- 2020 with regard to payment of Court Fees/Adhivakta Kalyan Nidhi, Affidavit, Original documents etc. Also heard on I.A. No. 2920 of 2020 for grant of temporary bail.

(3.) Heard finally, through video conferencing. This Second application under Section 439 of Cr.P.C. has been filed for grant of bail. The First bail application was withdrawn by order dated 16-3-2020 passed in M.Cr.C. No.10974 of 2020.