LAWS(MPH)-2020-12-21

SANTOSH SINGH Vs. STATE OF MADHYA PRADESH

Decided On December 04, 2020
SANTOSH SINGH Appellant
V/S
STATE OF MADHYA PRADESH Respondents

JUDGEMENT

(1.) Heard finally through Video Conferencing.

(2.) Case diary is available.

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