LAWS(MPH)-2020-8-120

ARVIND PAL Vs. STATE OF MADHYA PRADESH

Decided On August 04, 2020
ARVIND PAL Appellant
V/S
STATE OF MADHYA PRADESH Respondents

JUDGEMENT

(1.) Heard finally through Video Conferencing.

(2.) Case diary is available.

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