RAJKUMAR YADAV Vs. STATE OF MADHYA PRADESH

JUDGEMENT

(1.) Case diary is not available. Accordingly, the application is being decided on the basis of the averments made in the application, and facts mentioned in the impugned order.

(2.) Heard finally, through video conferencing.

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