MOHD FAISAL Vs. STATE OF M.P.

JUDGEMENT

(1.) Case diary is available.

(2.) This is the first application filed by the applicant under Section 439 of the Cr.P.C.

(3.) The applicant is in custody since 27.7.2020 in connection with Crime No.120/2020 registered at P.S. Cyber Bhopal, District Bhopal for the offence punishable under Sections 67(A) of the I.T. Act.