VAIBHAV Vs. STATE OF M P

JUDGEMENT

(1.) Heard through video conferencing on the question of grant of bail.

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

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