TEJRAM BAGRI Vs. STATE OF M.P.

JUDGEMENT

(1.) Heard on the question of grant of bail.

(2.) This is an application made by the applicant under Sec- tion 439 Cr.P.C . for grant of bail during trial.

(3.) Notice of this application was served on the State coun- sel. Case diary as per the direction of this Court has been produced and it has been perused.