LAWS(MPH)-2020-12-22

BANTI Vs. STATE OF MADHYA PRADESH

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

JUDGEMENT

(1.) Heard through video conferencing.

(2.) Case diary is available.

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