UDAL SINGH Vs. STATE OF M.P.

JUDGEMENT

(1.) Matter is heard through Video Conferencing. I.A. No.3002/2020, an application for urgent hearing, I.A. No.3004/2020, an application for exemption from filing the stamp of Advocates Welfare Fund and Vakalatnama and I.A.No.3003/2020, an application for exemption from filing certified copy of the lower Court order, have been filed.

(2.) Considered. Allowed.

(3.) This is the first bail application u/S.439 Cr.P.C filed by the applicant for grant of bail.