LAWS(MPH)-2020-7-316

RINKU Vs. STATE OF M.P

Decided On July 09, 2020
Rinku Appellant
V/S
STATE OF M.P Respondents

JUDGEMENT

(1.) Matter is heard through Video Conferencing.

(2.) I.A.No.7971/2020, an application for urgent hearing is taken up, considered and allowed for the reasons mentioned therein.

(3.) This is the second bail application u/S.439 Cr.P.C filed by the applicant for grant of bail.